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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(10) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(10)The Commission may admit the petition for hearing. The Commission shall not pass an order refusing admission without giving the person concerned an opportunity of being heard. The Commission may, if it considers appropriate, issue notice to such other person or persons, as it may desire for the hearing of petition for admission.