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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Haryana - Subsection

Section 72(a) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

(a)such number of copies as the Commission may direct, in print, of the draft licence as proposed by the applicant in accordance with Regulation 71, with the name and address of the applicant and of his agent (if any) printed on the face of the draft.