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State of Haryana - Section

Section 86 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

86.

When the Commission has approved a draft licence, either in its original form or in a modified form, the designated Officer shall inform the applicant of such approval and of the form in which it is proposed to grant the licence and the conditions to be satisfied by the applicant including the fees to be paid for the grant of the licence.