Section 104(1) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
(1)Where in any proceeding any of the parties to the proceedings dies or is adjudicated insolvent or in the case of a company under liquidation/winding up, the proceedings shall continue through the successors-in-interest, the executor, administrator, receiver, liquidator or other legal representative of the party concerned.
