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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(v) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(v)The Commission shall duly take into account the report or the opinion given by such above stated or the nominated person, the reply filed by the parties while deciding the matter and if considered necessary examine the person giving the report or the opinion :