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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(2)In the reply filed, the respondent shall specifically explain admit or deny the facts stated in the notice of inquiry or the petition and may also state such additional facts, as he considers necessary for a decision in the matter.