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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(2)(a) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(a)with respect to each standard prescribed, the number of cases in which a penalty was levied and the aggregate amount of value of those penalties; and