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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Madhya Pradesh - Subsection

Section 88(3) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(3)The Commission may by a special or general order direct that, in addition to the submission of the annual statement of accounts in the forms provided for in the above sub-clause, the licensee shall submits to the Secretary, such additional information as may be required.