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State of Madhya Pradesh - Section

Section 120 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

120. Enforcement of orders of the Commission.

- The Secretary shall ensure enforcement and compliance on the orders of the Commission, by the persons concerned in accordance with the provisions of the Act and Regulations an if necessary, Secretary may seek further orders and directions of the Commission.Form 1General Heading for Proceedings(See Regulation 12)Before the Madhya Pradesh Electricity Regulatory Commission, BhopalFiling No. Case No.(To be filled by the Office)In the matter of:(Gist of the purpose of the petition or application)AndIn the matter of :(Name and full addresses of the petitioners/ applicants and names and full addresses of the respondents)Form 2(See Regulation 13)Before the Madhya Pradesh Electricity Regulatory Commission, BhopalFiling No. Case No.(To be filled by the Office)In the matter of:(Gist of the purpose of the petition or application)AndIn the matter of:(Name and full addresses of the petitioners/ applicants and names and full addresses of the respondents)Affidavit verifying the petition/reply, application, I, XY son of....... aged......... normally residing at......... do solemnly affirm and say as follows :