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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(2)(a) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(a)Discovery of new and important matter or evidence which, after the exercise of due diligence, was not within his knowledge or could not be produced by him at the time when the order was passed or;