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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015

(3)The Committee shall recommend modifications and suggestions(if any) to the Commission. The Commission may accordingly amend and notify, if required, the concerned Section or Order or Procedure.