Section 15(2)(b) in The Haryana Electricity Reform Act, 1997

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State of Haryana - Subsection

Section 15(2)(b) in The Haryana Electricity Reform Act, 1997

(b)the Commission shall not grant a licence until -

(i)all objections received relating to the application for the licence have been considered by the Commission; provided that no objection shall be considered by the Commission unless it is received within three months of the date of the first publication of the notice under clause (a) above; and

(ii)in the case of an application for a licence to supply or transmit in an area which includes the whole or any part of any cantonment, aerodrome, fortress, arsenal, dockyard or camp or of any building or place in the occupation of the Central Government for defence purposes, the Commission has ascertained that there is no objection to the grant of the licence on the part of the Central Government.

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State of Haryana - Subsection

Section 15(2)(b) in The Haryana Electricity Reform Act, 1997