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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Madhya Pradesh - Subsection

Section 58(a) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(a)The Commission may at any time frame separate Regulations, through notifications, for fixation of tariff in accordance with the guidelines under Section 29(2) of the Act.