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State of Madhya Pradesh - Section

Section 76 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

76. Calling for additional information.

- The Commissioner or the Secretary or any officer designed for the purpose may, upon scrutiny of the application, require the applicant to furnish within a specified period such additional information or particulars or documents as considered necessary for the purpose of dealing with the application.