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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(3)(b) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(b)No later than 45 days from the Effective Date, the Committee, as defined in clause 9 below, shall determine the parent cadres of each of the Deputees, as one of HPGC, HVPN or one of the Discoms.