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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(1)The records of proceeding shall be open to the inspection of the parties or their authorized representatives either during the proceeding or after the orders are passed, subject to payment of fees and compliance with such other terms as the Commission may direct.