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] [Entire Act]

State of Madhya Pradesh - Section

Section 66 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

66.

The Board/Utilities concerned shall publish the tariff as decided by the Commission, in the manner as may be provided in the order. The tariff so decided, shall be in force until any amendment on review is made by the Commission and published.