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State of Haryana - Section

Section 120 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

120. Extension or Abridgement of Time Prescribed.

- Subject to the provisions of the Act, the time prescribed by these Regulations or by order of the Commission for doing any act may be extended (whether it has already expired or not) or abridged for sufficient reason by order of the Commission.