Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 78 in Regular Licence under Haryana Electricity Regulatory Reforms Act

78. Commission view.

- HVPN's objection is totally baseless. The Commission would exercise its discretion to order a review of the Grid Code earlier than three years only in cases where a review was essential. HVPN's objection is therefore rejected.