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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(2) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(2)When applicable, the applicant shall apply for and obtain the no objection certificate(s) required from the Central Government or the Punjab Government; as the case may be, before the application can be placed for hearing by the Commission for grant of the licence.