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[Cites 0, Cited by 0] [Section 21(21)] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(21)(c) in Haryana Distribution and Retail Supply Licence

(c)Any procedure established pursuant to this Condition 21.2, including any revisions to it, shall specify the periods within which it is intended that different descriptions of complaint should be processed and resolved.