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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(2)(b) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(b)the Commission shall not make any alterations or amendments until all objections received by it with reference to the application within such time from the date of the first publication of the notice which the Commission may specify,, which shall not be less than 30 days, have been considered; and