Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Madhya Pradesh - Subsection Section 35(ii) in The M.P. Vidyut Sudhar Adhiniyam, 2000 (ii)the circumstances in which such licensees are to inform consumers of their rights and payment of compensation to consumers for any delay or default on the part of such licensees;
