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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(i) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(i)All applications for review of tariff in terms of Section 12(f) the Act shall also be in the form of petition and shall be governed by the provisions of Chapter-II.