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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Madhya Pradesh - Subsection

Section 40(ii) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(ii)The Commission may nominate from time to time any person including, but not limited to officers and consultants to visit any place or places for inspection and to report on the existence or status of the place or about facilities therein.