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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(2) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(2)The Commission may hold such consultations and proceedings, as the Commission considers appropriate to deliberate on the codes/Regulations formulated by the licensee.