Section 90(2)(iv) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

State of Madhya Pradesh - Subsection

Section 90(2)(iv) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(iv)The Commission shall not modify the proposed final order as a result of representations of objections received following publication of the notice referred to in sub-clause (2)(ii) except-

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State of Madhya Pradesh - Subsection

Section 90(2)(iv) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999