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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(2)(c) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(c)the extent to which (having regard to the provisions hereinafter provided in this section) there is any other remedy available in respect of the alleged contravention of a relevant condition or requirement.