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[Cites 0, Cited by 0] [Section 39] [Entire Act]

NCT Delhi - Subsection

Section 39(3) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001

(3)The accounts shall be made up in such forms as the Commission may direct from time to time. All the forms shall be signed by the licensee or his accredited and duly authorised agent or manger.