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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(3) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(3)The application for determination of tariff shall be required to be moved by the concerned generating / transmission or distribution company by 15th of November each year along with such information and fee as specified.