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

State of Madhya Pradesh - Subsection

Section 36(ii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(ii)If the Commission decides to receive the evidence of a party on affidavit, the Commission may, if it considers necessary or expedient, grant an opportunity to the other party to cross- examine the deponent.