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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(1)At any stage of the proceedings, the Commission may refer such issue or issues in the matter, as it considers appropriate to persons including, but not limited to the Officers of the Commission whom the Commission considers as qualified to give expert or specialized advice or opinion.