Section 114 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
114. General Power to amend.
- The Commission may, at any time an on such terms as to costs or otherwise, as it may think fit, amend any defect or error in any proceeding before, it, and all necessary amendments shall be made for the purpose of determining the real question or issue arising in the proceedings.
