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

State of Haryana - Subsection

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

(d)The Licensee shall submit any revision proposed to be made to the procedure established in accordance with Condition 21.2(a) to the Commission for its approval.