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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(17) in Haryana Distribution and Retail Supply Licence

17.2The Licensee shall, within one month from the date this licence becomes effective, submit to the Commission the existing planning and security standards and operating standards being followed by the Licensee in respect of its Distribution System. The Licensee shall comply with such existing planning and security standards and the operating standards, as may be modified by the Commission, until the Distribution System Planning and Security Standards and Distribution System Operating Standards proposed by the Licensee pursuant to condition 17.3 are approved by the Commission.