Section 90(2)(c) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

State of Madhya Pradesh - Subsection

Section 90(2)(c) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(c)specifying the period, not being less than sixty days from the date of publication of the notice, within which representations or objections to the proposed order may be made.

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State of Madhya Pradesh - Subsection

Section 90(2)(c) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999