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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(4)(b) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(b)specify in that notice the period (being not less than 30 days from the date of the service of the notice) within which representations or objections to the proposed modifications can be made; and