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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

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

(b)The Commission, may, at any time, direct the Secretary or any one or more officers or consultants or any other person as the Commission may consider appropriate to study, investigate or furnish information in respect to any matter within the purview of the Commission under the Act.