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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1)(iv) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(iv)by publication in newspaper in cases where the Commission is satisfied that it is not reasonably practicable to serve the notices, summons etc. on any person in the manner mentioned in clause (i) to (iii) above.