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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(3)(a) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(a)that the consents required in the said section shall be taken from the Commission, instead of such consents to be obtained from the Board as provided under that section;