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State of Haryana - Section

Section 146 in Regular Licence under Haryana Electricity Regulatory Reforms Act

146. Objection.

- Fifth, while Condition 19.9 provides that the Licensee shall, if required by the Commission, publish a summary of the reports, PHD CCI suggests that suitable provision should be made in this condition so that reports in question can also be supplied to consumers on payment of prescribed charges.