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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3)(iii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(iii)he shall prepare or cause to prepare the briefs and summaries of all pleadings presented before the Commission in discharge of its function in this regard;