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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Haryana - Subsection

Section 110(2) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

(2)The Commission may, for reasons to be recorded, treat the Proceedings as abated by the circumstances above and dispense with the need to make the successor-in-interest a party to the Proceedings.