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[Cites 0, Cited by 0] [Section 31] [Entire Act]

NCT Delhi - Subsection

Section 31(4) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001

(4)The Commission may direct that notice of the application be served on the Central Government, the Government of NCT of Delhi, the local authority or any other authority or person or body as the Commission may direct in such other manner, as the Commission may consider appropriate.