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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(5) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(5)The Commission shall duly take into account the report or the opinion given by the person and the reply filed by the parties while deciding the matter and if considers necessary, the Commission may examine the person giving such report or the opinion.