Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Madhya Pradesh - Subsection Section 26(10) in The M.P. Vidyut Sudhar Adhiniyam, 2000 (10)The licensee shall not revise or amend any tariff unless the Commission has approved the amendment and the amended tariff is published in the manner provided in sub-section (9).
