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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Madhya Pradesh - Subsection

Section 65(ii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(ii)The Commission may require the Board/Utilities to give such other information, particulars and documents as considered appropriate to enable the Commission to assess Board's/Utility's calculations.