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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(1)(c) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(c)specifying the period (being not less than 60 days from the date of publication of the notice) within which representations or objections to the proposed order may he made.