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State of Haryana - Section

Section 1 in Regular Licence under Haryana Electricity Regulatory Reforms Act

1.

In this order, the first regular licences are being issued by the Haryana Electricity Regulatory Commission, hereafter referred to as "the Commission" under the Haryana Electricity Reform Act, 1997 (Haryana Act No. 10 of 1998), hereafter referred to as "the Act". The Act was adopted pursuant to a policy of reforming the electricity sector of the State of Haryana. It became effective on 14th August, 1998 after the assent of the Present of India.