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State of Haryana - Section

Section 40 in Regular Licence under Haryana Electricity Regulatory Reforms Act

40. Objection.

- HVPN proposes to delete Condition 5.2, which requires Commission approval for the provision of goods or services by an Affiliate or Related Person and to place the substance of the provision in licence guidelines. The rationale appears to be that this would permit a fuller explanation of the scope of the requirement.