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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(1) in The Haryana Electricity Reform Act, 1997

(1)Where the Commission is satisfied that a licensee is contravening, or is likely to contravene any relevant condition of requirement, it shall by final order under Section 29, and, if it thinks it appropriate in accordance with sub-section (2) by interim order under this section, issue such directions as it deems proper for securing compliance.