Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(d) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(d)The Commission may issue or authorise the Secretary or any other officer to issue directions to any person to produce before it the books, the accounts, other records, etc. for examination or retention thereof by such officer and/or to furnish the required information to such officer.