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State of Haryana - Section

Section 58 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

58.

Any person shall be entitled to obtain certified copies of the orders, decisions, direction and reasons in support thereof given by the Commission as well as the pleadings, papers and other parts of the records of the Commission to which he is entitled subject to payment of fee and complying with other terms which the Commission may direct.