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

State of Haryana - Subsection

Section 3(4) in Haryana Electricity Regulatory Commission (Tariff) Regulations, 1999

(4)If the licensee believes that the amendments being proposed are minor in nature and will not change significantly either the expected aggregate revenue or the bills of any class of consumer, the licensee may request waiver of any of the requirement of paragraph (3)(b) subject to the approval of the Commission.