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[Cites 0, Cited by 0] [Section 33(5)] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(5)(b) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(b)to advise the Commission on any matters, which the Commission may put before it, including matters relating to the quality, continuity and extent of service provided by licensees and compliance by licensees with the conditions and requirements of their licenses.