Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 200 in Regular Licence under Haryana Electricity Regulatory Reforms Act

200. Objection.

- Eleventh, Faridabad CCI raised the same objection as raised by Gurgaon CCI in relation to the Transmission and Retail Supply Licence. This is not repeated here.