Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 27] [Entire Act] State of Haryana - Subsection Section 27(2) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998 (2)The Receiving Officer shall advise in writing the person filing the leading of any defects and the time allowed to rectify them.
