Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 217 in Regular Licence under Haryana Electricity Regulatory Reforms Act 217. The designated officer of the Commission is directed to communicate the decision of the Commission together with the licences to the applicant.
