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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Madhya Pradesh - Subsection

Section 20(3) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(3)All orders and decisions issued or communicated by the Commission shall be certified and communicated under the signature of the Secretary or an Officer empowered in this behalf by the Chairperson and shall bear the official seal of the Commission.