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] [Entire Act] State of Maharashtra - Section Section 21 in Maharashtra Electricity Regulatory Commission (Transmission Open Access) Regulations, 2005 21. Power to amend. - The Commission may, at anytime, vary, alter, modify or amend any provisions of these Regulations.
