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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(5) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(5)The fines, charges or compensation which may be imposed by the Commission under this section shall be in addition to and not derogation of any other liability, which the person guilty of violation or non-compliance, may have incurred.