Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 35 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999 35. Hearing of the matters. - The Commission may determine the stages, maimer, the place, the date and the time of the hearing of the matter as it considers appropriate.
