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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1) in The Haryana Electricity Reform Act, 1997

(1)The Commission may on an application made in such form and on payment of such fee, if any, as it may prescribe, grant a licence authorising any person to -
(a)transmit electricity in a specified area of transmission; and/or
(b)supply electricity in a specified area of supply.