Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act] State of Haryana - Subsection Section 14(4)(b) in The Haryana Electricity Reform Act, 1997 (b)each provisional licence granted under this section shall cease to be valid and effective on the date on which the Commission communicates the decision.