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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(1) in The Haryana Electricity Reform Act, 1997

(1)The State Government may provide that the transfers in terms of sections 23 and 24 shall be provisional for a period of sixty months from the effective date and reserve the right to alter, vary modify, add or otherwise change the terms in such manner as the State Government may consider appropriate;