Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 179 in Regular Licence under Haryana Electricity Regulatory Reforms Act 179. Objection. - Twelfth, Gurgaon CCI complained of distortions in the tariff structure, especially with respect to overpayments by industrial consumers.
