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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2)(a) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(a)where the licensee, has committed a wilful or unreasonable default in doing anything required by or under this Act or regulations made thereunder or the Indian Electricity Act, 1910 (No. 9 of 1910) or the Electricity (Supply) Act, 194S (No. 54 of 1948) or rules or regulations made thereunder to the extent applicable in the State read with the provisions of this Act;