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State of Madhya Pradesh - Section

Section 46 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

46.

Any person shall be entitled to obtain certified copies of the orders, directions, decisions and reasons in support thereof given by the Commission as well as the pleadings, papers and other parts of the records of the Commission to which he is entitled to inspect, subject to payment of fees and complying with other terms which the Commission may direct.