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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(iii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(iii)The Commission may, if it considers necessary or expedient, direct that the- evidence of any of the parties be recorded by an officer or person designated for the purpose by the Commission.