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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(2) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(2)It shall be open to the Commission for the sake of timely completion of proceedings, to direct grouping of the associations/forums to make collective representation.