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State of Madhya Pradesh - Section

Section 34 in Madhya Pradesh Electricity Supply Code, 2013

34. This Agreement for supply of electrical energy supersedes all previous contracts for supply of energy to the premises entered into and executed by the ............ Discom and the Consumer namely:-

(i)Agreement dated .....................
(ii)Agreement dated .....................
(iii)Agreement dated .....................
The settlement of disputes and/or liabilities for the period prior to commencement of this agreement shall be done on the basis of terms and conditions of agreements mentioned above.