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] [Entire Act] State of Madhya Pradesh - Section Section 3 in The M.P. Electricity Regulatory Commission (Fees and Charges) Regulations, 2000 3. The Madhya Pradesh General Clauses Act, 1897, as amended from time to time, shall apply to the interpretation of these Regulations.
