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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(6) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(6)The Commission/Chairperson may delegate to the officers such functions including functions that may be required by these Regulations to be performed by the Secretary on terms and conditions, the Commission may specify for the purpose.