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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Madhya Pradesh - Subsection

Section 54(iii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(iii)In determination of the price at which power shall be purchased from Generating Companies, Generating Stations or other sources. This will be governed under the provision of Section 22 of the Act as per terms and conditions for fixation of tariff contemplated in Section 29 of the Act.