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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(2)The Commission may decide the matter on the pleadings of the parties or may call for the parties to produce evidence by way of affidavit or to lead oral evidence in the matter.