Section 6(3)(vii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3)(vii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(vii)he shall have the right to collect from the State Governments, the Central Government and their agencies, including State Electricity Boards or other offices, companies and firm or any other party as may be directed by the Commission, such information as may be considered useful for the purpose of efficient discharge of the functions of the Commission under the Act and shall place the said information before the Commission.

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State of Madhya Pradesh - Subsection

Section 6(3)(vii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999