Section 28(2)(b) in Rajasthan Power Sector Reforms Act, 1999

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(2)(b) in Rajasthan Power Sector Reforms Act, 1999

(b)the extent to which any person is likely to sustain loss or damage in consequence of anything which is likely to be done, or omitted to be done, before a final order can be made: and

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State of Rajasthan - Subsection

Section 28(2)(b) in Rajasthan Power Sector Reforms Act, 1999