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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(2)(a) in The Haryana Electricity Reform Act, 1997

(a)the administration of the affairs of the Commission including the exercise of its administrative, quasi-judicial and judicial powers including arbitration and procedure, summoning and holding of the meeting of the Commission, the times and places at which such meetings shall be held, the conduct of the business thereof;