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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(7) in The Haryana Electricity Reform Act, 1997

(7)In the discharge of its functions the Commission shall be entitled to and shall consult to the extent the Commission considers appropriate from time to time such persons or group who may be affected or are likely to be affected by the decisions of the Commission.