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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(1)(d) in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

(d)It shall be open to the Commission for the sake of timely completion of proceedings, to direct bunching up of associations/groups etc. referred to above, so that they can make collective affidavits.