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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(1)The fees and expenses of the arbitration and proceedings before the Commission shall be borne by such parties and in such terms as the Commission may direct.