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State of Madhya Pradesh - Section

Section 91 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

91. Grant of exemption from transmission license.

- An application under Section 27-D(5) of the Indian Electricity Act, 1910 for exemption from obtaining the transmission license shall be made in the form prescribed for the purpose by the Commission, and the application shall contain such particulars and shall be accompanied by such documents as the Commission may direct. The application shall be supported by affidavit as provided in Chapter II of the Regulations.