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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(6) in The Haryana Electricity Reform Act, 1997

(6)Subject to sub-sections (1) and (2), and subject to the overall supervision and control of the Transco, a number of subsidiary or associated transmission companies may be established in the State and the Commission may grant licences under the terms of this Act to such transmission companies, in consultation with the Transco.