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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1) in The Haryana Electricity Reform Act, 1997

(1)No. person, other than those authorised to do so by licence or by virtue of exemption under this Act or authorised to or exempted by any other authority under the Electricity (Supply) Act, 1948, shall engage in the State in the business of -
(a)transmitting electricity; or
(b)supplying electricity;