Section 109(2)(b) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Haryana - Subsection

Section 109(2)(b) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

(b)any new and important matter of evidence was discovered which after the exercise of due diligence, was not within the knowledge of or could not be produced by the party concerned at the time when the order or decision was made; or

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State of Haryana - Subsection

Section 109(2)(b) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998