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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1)(b) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(b)An association, forum or body corporate holding a certificate of recognition or any person with the permission of the Commission, shall be entitled to participate in any proceedings before the Commission, except when the Commission directs otherwise, for reasons to be recorded.