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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(2)(b) in The Haryana Electricity Reform Act, 1997

(b)the Commission shall not make any alterations or amendments until all objections received by it with reference to the application within three months from the date of the first publication of the notice have been considered; and