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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(1) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(1)The Commission may on its own motion or on the application of any of the person or parties concerned, within 60 days from the date of making any decision, direction or order, review such decision, direction or order and pass such appropriate order as the Commission thinks fit.