Section 41(1) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
(1)Where in any proceedings, any of the parties to the proceedings dies or is adjudicated as an insolvent or in the case of a Company if it is wound up, the proceedings shall continue with the successors-in-interest, the executor, administrator, receiver, liquidator or other legal, representative of the party concerned, as the case may be.
