Section 90(2)(iii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

State of Madhya Pradesh - Subsection

Section 90(2)(iii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(iii)A notice under sub-section (2)(i) shall be given by serving a copy of notice and a copy of the proposed final order on the licensee to whom the order relates, and a notice under sub-clause (2) (ii) by publishing it in such manner as the Commission considers appropriate for the purpose of bringing the matters to which the notice relates, to the attention of persons likely to be affected.

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State of Madhya Pradesh - Subsection

Section 90(2)(iii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999