Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(2) in The Haryana Electricity Reform Act, 1997

(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974) the Court may, if he sees reason so to do, dispense with the personal attendance of the officer of the Commission filing the complaint.