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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Haryana - Subsection

Section 46(2) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

(2)If the Commission directs evidence of a party to be led by way of affidavit, the Commission may, if considered necessary or expedient, grant an opportunity to the other party to cross-examine the deponent of the affidavit.