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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(4)(a) in The Haryana Electricity Reform Act, 1997

(a)the commission has good reason to believe that the licensee to whom the order relates has contravened or is contravening or is likely to contravene any relevant condition or requirement; and