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State of Haryana - Section

Section 123 in Regular Licence under Haryana Electricity Regulatory Reforms Act

123. Commission view.

- As discussed in the responses to the second objection, transparency is a key element of the regulatory regime. Information availability is an integral part of that transparency. Thus, except for information deemed confidential by the Commission, all information will be available. The interests of consumers are also protected by the power procurement process. The proposals are therefore rejected.