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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(e) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(e)The Commission may issue such direction as may be necessary for the purpose of collecting any information, particulars or documents required for the proper discharge of its functions.