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State of Madhya Pradesh - Section

Section 117 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

117. Extension or abridgement of time prescribed.

- Subject to the provisions of the Act, the time prescribed by these Regulations or by other order of the Commission for doing any act, may be extended (whether it has already expired or not) or abridged for sufficient reason, by the order of the Commission.