Section 104(3) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(3)In case any person wishes to make a successor-in-interest a party to the proceedings, he shall file an application for the purpose within 90 days from the date of knowledge of its predecessor's death, insolvency, liquidation or winding up, which shall be decided by the Commission after hearing the parties.
