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State of Madhya Pradesh - Section

Section 15 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

15. Presentation and scrutiny of the pleadings, etc.

- All petitions shall be filed in four copies and additional copies depending upon number of respondents. Each set of the petition shall be complete in all respects. The fee of Rs. 250/- (Rs. two hundred fifty only) shall be payable with the petition.