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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(f) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(f)If any such report or information obtained appears insufficient or inadequate, the Commission or the Secretary or an officer authorised for such purpose may give directions for further enquiry, report and furnishing of information.