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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Haryana - Subsection

Section 31A(1) in The Haryana Electricity Reform Act, 1997

(1)The Generating Companies shall comply with the provisions of the regulations framed by the Commission from time to time governing the terms and conditions for the operation and maintenance of the power system and electric supply lines.