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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1) in Haryana Electricity Regulatory Commission (Tariff) Regulations, 1999

(1)If the Commission determines that a licensee's expected revenues differ significantly from the revenue its is permitted to recover under its licence, it may order the licensee to file an application within 90 days to amend its tariffs appropriately.