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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Haryana - Subsection

Section 83(2) in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

(2)In case a local inquiry is held, a memorandum of the proceedings shall be prepared and signed by the applicant, the Officer or person appointed by the Commission to conduct the enquiry and such other person as the Commission may direct.