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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2) in The Haryana Electricity Reform Act, 1997

(2)Where any difference or dispute arises as to whether any person is or is not engaged or about to engage in the business of transmitting or supply electricity as described in sub-section (1), the matter shall be referred to the Commission and the decision of the Commission shall be final.