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

(ii)The Commission shall consider the representations or objections that are duly made and not withdrawn by the licensee and shall publish details of such representations or objections specifying a period, not less than thirty days from the date of publication of notice within which further representations or objections may be made.

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State of Madhya Pradesh - Subsection

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