Section 53 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
53. Repeal and Saving.
(1)Save as otherwise provided in these Regulations, the Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2004 along with its amendments is hereby repealed.(2)Notwithstanding such repeal, anything done or any action taken or proposed to have been done or taken including any code, notification, inspection or order or notice made or issued or any appointment, confirmation or declaration made or any license, permission, authorization, or exemption granted or any document or instrument executed or any direction given under the repealed regulations shall, in so far as it is not inconsistent with the provisions of the Regulation, be deemed to have been done or taken under corresponding provisions of the Regulations.Form - 1(See Regulation 11)General Heading for ProceedingsBefore The Madhya Pradesh Electricity Regulatory Commission, BhopalCase No.(To be filled by the Office)In The Matter of:(Gist of the purpose of the petition or application)AndIn The Matter of:(Names and full addresses of the petitioners/applicants and names and full addresses of the respondents)Form - 2(See Regulation 12)Affidavit verifying the petition/reply/applicationI, ...................... son of aged ..................residing at ..............do solemnly affirm and say as follows:
