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State of Haryana - Section

Section 13 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

13.

The Commission shall at all times have the authority, either on an application made by any interested or affected party or suo motu, to review, revoke, revise, modify, amend, alter or otherwise change any order made or action taken by the Secretary or the Officers if the Commission thinks fit.