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[Cites 0, Cited by 0] [Section 15(6)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(6)(c) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(c)Unless permitted by the Commission, the person filing objections or comments pursuant to sub-clause (a) above shall not be entitled to make oral submissions. However, the Commission may take into account the objections and comments filed after giving such opportunity to the parties in the proceedings .as the Commission considers appropriate to deal with the objections and comments.