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] [Entire Act] State of Haryana - Section Section 77 in Regular Licence under Haryana Electricity Regulatory Reforms Act 77. Objection. - HVPN suggests the elimination in Condition 17.6 of the Commission's power to order a review of the Grid Code more often than once every three years.
