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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Madhya Pradesh - Subsection

Section 89(2) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(2)The licensee shall always, keep in his office the adequate number of printed copies of such conditions of supply and shall, on demand, supply such copies to any applicant at a price not exceeding normal photocopying charges.