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[Cites 0, Cited by 0] [Section 21(21)] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(21)(b) in Haryana Distribution and Retail Supply Licence

(b)The Commission may, upon receiving a representation or otherwise, require the Licensee to review the complaint handling procedure prepared in accordance with Condition 21.2(a) and the manner in which it has been operated, with a view to determining whether any modification should be made to it or to the manner of its operation.