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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9A(2) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(2)On the application of any of parties and after notice to the parties, and after hearing such of them as he may desire to be heard, or on his own motion without such notice, the Chairperson may transfer any case pending before one Bench, for disposal, to any other Bench.