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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(6) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(6)The Commission shall, however, not be bound by the report or the opinion given under sub-regulations (1) and (2) above and the Commission shall be entitled to take such decision as it considers appropriate.