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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(2)The Commission may direct payment to the officer or person appointed to represent consumers interest, such fees, costs and expenses by such of the parties to the proceedings as the Commission may consider appropriate.