Section 39 in Madhya Pradesh Electricity Supply Code, 2013
39. This Agreement shall be deemed to be entered into at ............. and all disputes and claim, if any out of and in respect of this contract are to be settled at .............. or be triable only in any competent court situated at ...........
In Witness, Where of _____________________________________________the Chief Engineer (______ Region/Commercial), Madhya Pradesh .......... Kshetra Vidyut Vitaran Company Limited by order and direction of and on behalf of Madhya Pradesh .......... Kshetra Vidyut Vitaran Company limited and the Consumer ........................................................................................................................ have hereunto set their signatures and the common seals the day, month and year first written above.Signed by the above named in the presence of(1)(Name and address)-(2)(Name and address) -Signature of Authorized Signatory of Madhya Pradesh .......Kshetra Vidyut Vitaran Company Limited,.....The common seal was hereunto affixed in the presence of(1)(Name and address) -(2)(Name and address) -Seal of the ............ DiscomSigned by the above named in the presence of(1)(Name and address)-(2)(Name and address) -Signature of authorized signatory of ConsumerThe common seal was hereunto affixed in the presence of(1)(Name and address) -(2)(Name and address)-(Rubber/Common Seal of the Consumer} in case of limited company
