Section 108 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
108. Publication of petition.
- Where any application, petition or other matter is required to be published under the Act or under these Regulations or as per the directions of the Commission, it shall, unless the Commission otherwise orders or the Act or Regulations otherwise provide, by advertised under an appropriate heading not less than five days before the date fixed for hearing.
