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[Cites 0, Cited by 0] [Section 29(7)] [Section 29] [Entire Act]

State of Haryana - Subsection

Section 29(7)(b) in The Haryana Electricity Reform Act, 1997

(b)specifying the period (being not less than 30 days from the date of delivery of the notice) within which representations or objections to the proposed publication may be made, and shall consider any representations or objections which are duly made and not withdrawn within 10 days.