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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(3)(a) in The Haryana Electricity Reform Act, 1997

(a)the term "licence", "licensee", "licence holder" shall have the meaning as defined under this Act and the licences shall be construed as having been issued under the Act;