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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(1)(g) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(g)The Commission may direct such incidental, consequential and supplemental matters that may be considered relevant in connection with the above, be attended to.