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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(1) in The Delhi Electricity Reform Act, 2000

(1)Procedure for grant of license as laid down by the Act, shall be applicable for grant of intra-state trading licenses and all proceedings under these regulations, to be conducted by the Commission, shall be governed by its Delhi Electricity Regulatory Commission (Conduct of Business) Regulations, 2001.