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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(10) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(10)All decisions, directions and orders of the Commission shall be in writing and shall be supported by reasons. The decisions, directions and orders of the Commission including of the dissenting member, unless otherwise specified by the Commission, shall be available for inspection by any person and copies of the same shall be made available in a manner the Commission may prescribe.