Section 30 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
30.
No service or publication required to be made shall be deemed invalid by reason of any defect in the name or description of a person provided that the Commission is satisfied that such service is in other respects sufficient, and not proceedings shall be invalidated by reason of any defect or irregularity unless the Commission, on an object taken, is of the opinion that substantial injustice has been caused by such defect or irregularity or there are otherwise sufficient reasons for doing so.
