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 70 in Regular Licence under Haryana Electricity Regulatory Reforms Act

70. Commission view.

- The requirement in Condition 15.3 refers to existing agreements. HVPN should already have copies of agreements to which it is a party. The Commission believes that thirty days are an adequate time for HVPN to file a copy of the agreements with the Commission. The requested change is rejected.