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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(1)(c) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(c)The applicant shall be required to file the consent required from the local authority and the distribution licensee as well as the Central Government in terms of the provisions of the Act before the grant of exemption order: