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State of Haryana - Section

Section 42 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

42.

The respondent shall serve a copy of the reply along with the documents duly attested to be true copies on the petitioner or his authorised representative and such other person as the Commission may specify, and file proof of such service with the office of the Commission at the time of filing the reply.