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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(1)The Commission may make regulations to grant exemption from the requirement to have a licence, but subject to compliance with such conditions, if any, as may be specified by the Commission :Provided that a person exempted shall be required to comply with all the requirements which a licensee is required to do so either under the licence or under the provisions of this Act or the-regulations except where the commission may otherwise specifically, provide under the order granting the exemption or under the regulations.