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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(4) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(4)While issuing the notice of inquiry, the Commission may, in suo moto proceedings and in other appropriate cases, designate an officer of the Commission or any other person whom the , Commission considers appropriate to participate in the matter as if such a person is a party to the proceedings.