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[Cites 0, Cited by 0] [Section 26(7)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(7)(a) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(a)The Commission may after a public hearing of the licensee and other interested parties determine the tariff to be charged by the licensee at the time of initial grant of licence and thereafter at such intervals not exceeding three years and in such manner as the Commission may prescribe.