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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(2)(a) in The Haryana Electricity Reform Act, 1997

(a)where the licensee, in the opinion of the Commission, has committed a wilful or unreasonable default in doing anything required of him by or under this Act, the Indian Electricity Act, 1910 or the Electricity (Supply) Act, 1948, or rules made thereunder to the extent applicable in the State, read with the provisions of this Act;