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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Punjab - Subsection

Section 60(2) in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002

(2)Unless otherwise specified in writing by the Commission, each application for an amendment or alternation in the licence shall be accompanied by a receipt of such fee as the Commission may require, paid in the manner directed by the Commission.