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] [Entire Act] State of Haryana - Section Section 151 in Regular Licence under Haryana Electricity Regulatory Reforms Act 151. Objection. - Eighth, PHD CCI raised the same objection as the eighth objection of Gurgaon CCI, and this is not repeated here.
