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State of Haryana - Section

Section 39 in Regular Licence under Haryana Electricity Regulatory Reforms Act

39. Commission view.

- Freedom for a transmission licencee to hold a beneficial interest in a Generating Company or Generating Set is likely to be misused, would jeopardise the interests of consumers, and would be in violation of the provisions of Section 21(1) of the Act. HVPN's objection therefore is rejected.