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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(b) in Madhya Pradesh Electricity Supply Code, 2013

(b)Nothing contained in this Agreement or any amendment thereon shall restrict any rights, obligations and discretion's which the ............ Discom or the Consumer has derived under the law and also ............ Discom may derive under any legislation relating to supply and consumption of electricity enacted during the period of this Agreement.