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State of Haryana - Section

Section 30 in Haryana Electricity Regulatory Commission (Conduct of Business) Regulations, 1998

30. Admission and Registration of a case.

- If on scrutiny, a petition is not refused or any order of refusal is rectified by the Secretary or by the Chairman or the Member of the Commission designated for the purpose, the case shall be duly registered and given a number in the manner to be specified by the Commission.