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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2) in Haryana Electricity Reform (Transfer of Distribution Undertakings from Haryana Vidyut Prasaran Nigam Ltd. to Distribution Companies) Rules, 1999

(2)Based on the decision of the Committee, the Personnel concerned shall be deemed to have been classified as on the Effective Date for all intents and purposes as the Personnel for HPGC, HVPN or the Discoms, as the case may be.