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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(12) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(12)The exercise by a licensee of any of the rights and powers of the Board may be made on such conditions as shall be specified in the transfer scheme including a condition that they shall be exercised by the licensee only with the approval of the Commission.