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[Cites 0, Cited by 0] [Section 10(7)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(7)(a) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(a)Notwithstanding anything contained in any other law for the lime being in force and for the purpose of discharging its functions, the Commission may, by a general or special order call upon any person including the generating companies or the licensees to furnish to the Commission periodically or as and when required by the Commission any information concerning the activities related to generation, transmission, sub-transmission, distribution, supply or utilisation of electricity, including the relationship or the connection between such person and any other person or undertaking; and