Section 204 in Regular Licence under Haryana Electricity Regulatory Reforms Act
204.
FSIA's objections are the same as the seventh objection raised by Gurgaon CCI in relation not the Transmission and Bulk Supply Licence, and the ninth to eleventh objections raised by Gurgaon CCI in relation to the Distribution and Retail Supply Licence. They are not repeated here.(v)PHD CCI
