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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(4) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(4)The Commission may, if considered necessary or expedient, direct that the evidence of any of the parties be recorded by an Officer or by any person designated for the purpose by the Commission.