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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(a) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(a)The Commission shall specially authorise, the Secretary or any other Gazette Officer to enter any building or place where there is reason to believe that any document or record relating to the subject matter of its inquiry or adjudication under the Act, may be found and to seize or take extracts or copies thereof.