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State of Madhya Pradesh - Section

Section 25 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

25.

Every notice or process required to be served on or delivered to any person, may be sent to the person or his agent empowered to accept service at the address furnished by him or at the place where the person or his agent ordinarily resides or carries on business or personally works for gain.