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State of Haryana - Section

Section 107 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

107.

The Commission may, at any time, take the assistance of any institution, consultants, experts, engineers, chartered/cost accountants, advocates, surveyors and such other technical and professional persons as it may consider necessary, and ask them to study, investigate, inquire into any matter or issue and submit report or reports or furnish any information. The Commission may determine the terms and conditions for engagement of such professionals.