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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(1)The Commission may, from time to time, hold such proceedings, meetings, discussions, deliberations, consultations, inquiries and investigations, as it may consider appropriate in the discharge of its functions under the Act.