Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Haryana - Subsection Section 26(4) in The Haryana Electricity Reform Act, 1997 (4)Any methodology or procedure specified in the Commission under sub-section (1), (2) and (3) above shall be to ensure that the objects and purposes of the Act are duly achieved.
