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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(4) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(4)The Commission shall, while making an interim or final order under this part, or otherwise by any general or special order, direct compensation to be paid by the person guilty of violation or non-compliance as provided in sub-section (3) to the person or persons affected by such violation or non-compliance.