Section 28(2)(b) in The M.P. Vidyut Sudhar Adhiniyam, 2000

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State of Madhya Pradesh - Subsection

Section 28(2)(b) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(b)the extent to which any person is likely to sustain loss or damage in consequence of anything which, is likely to be done, or omitted to be done, in contravention of the relevant condition or requirement, before a final order can be made; and

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State of Madhya Pradesh - Subsection

Section 28(2)(b) in The M.P. Vidyut Sudhar Adhiniyam, 2000