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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(iii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(iii)Application by the non-licensee for sanction to supply energy to the public shall also accompany the consent of Board/Utility, local authority, Central Government (if applicable) and of the licensee (if the area falls within the area of the supply of another licensee).