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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(1) in The Haryana Electricity Reform Act, 1997

(1)Within sixty days, of the Act coming into force, the State Government shall cause Transco to be incorporated and organised under the provisions of the Companies Act, 1956, as the Transmission Corporation of Haryana Limited, with the principal objects of engaging in the business of procurement, transmission and supply of electric energy.