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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(3) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(3)The Commission may, if it considers appropriate allow any of the parties to adduce such further evidence in the matter considering the evidence brought on record under sub-regulations (1) and (2) above.