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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(1)(c) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(c)The practice and procedure to be followed in connection with any such adjudication and settlement shall be such as may be prescribed by the regulations.