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State of Haryana - Section

Section 3 in Regular Licence under Haryana Electricity Regulatory Reforms Act

3.

The remainder of this Order is divided into three main parts. Part I (Paragraphs [4 to 20]) present history of the procedures leading to the Order. Part 2 (Paragraph [21 to 117]) gives a detailed summary of the objections raised by HVPN and the Commission's views to these objections. Part 3 (Paragraph [118 to 214]) gives a detail summary of objections raised by interveners and the Commission's views on these objections.