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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(3)All matters which the Commission is required under the Act to undertake and discharge through hearings shall be done through proceedings in the manner specified under the said Act and in these Regulations.