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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4) in The Haryana Regulation and Control of Crushers Act, 1991

(4)In case of refusal to grant or renew the licence to the existing crusher, the Director shall immediately after passing the order under sub-section (2), forward a copy of his order to Haryana State Electricity Board who shall disconnect the power connection or cancel the permission for captive generation of power to run the crusher.