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

State of Madhya Pradesh - Subsection

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

(ii)The application for transmission license shall be accompanied by the approval of Board/State Transmission Utility containing norms and other terms and conditions for construction, maintenance and operation of the transmission system under the direction, control and supervision of the Transmission Utility.