Section 28(2)(b) in The Haryana Electricity Reform Act, 1997

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(2)(b) in The Haryana Electricity Reform Act, 1997

(b)the extent to which any person is likely to sustain loss or damage in consequence of anything which, is likely to be done, or omitted to be done, in contravention of the relevant condition or requirement, before a final order can be made; and

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State of Haryana - Subsection

Section 28(2)(b) in The Haryana Electricity Reform Act, 1997