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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Haryana - Subsection

Section 105(d) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

(d)The Commission may, for the purpose of collecting any information, particulars or documents which it considers necessary in connection with the discharge of its functions under the Act, issue such directions and follow any one or more of the methods provided for in sub-section (1) of Section 10 of the Act.