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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(ii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(ii)The Commission on its own, being satisfied that there is need to review the tariff of any utility, may initiate its process. The proceedings for suo motu review of the tariff shall be the same as set out in Chapter-II of these Regulations.