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[Cites 0, Cited by 0] [Section 56(3)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(3)(i) in The Haryana Electricity Reform Act, 1997

(i)All references to State Electricity Board in the Indian Electricity Act, 1910 in so far as the State is concerned, shall be read as reference to the Haryana Electricity Regulatory Commission or Transco or other licensees or whenever it relates to general policy matters of the State Government.