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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(5) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(5)In case of a local inquiry, under Clause (4) above, a memorandum of the results of the inquiry made shall be prepared and shall be signed by the applicant, objector, the Officer or person designated for the purpose and such other person as the Commission may direct.