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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Haryana - Subsection

Section 92(2) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

(2)The licensee shall always keep in his office an adequate number of printed copies of the sanctioned conditions of supply and shall, on demand, sell such copies to any applicant at a price notified by the Commission from time to time.