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

State of Madhya Pradesh - Subsection

Section 16(5) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(5)The Commission may direct the parties to file written note of arguments or submissions in any proceeding before the Commission within a time, as the Commission considers appropriate.