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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(3) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(3)The Commission may appoint any officer of the Commission or any other person to represent consumers' interest, if considered necessary in any proceedings or matter before the Commission.