Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act] State of Madhya Pradesh - Subsection Section 29(4)(c) in The M.P. Vidyut Sudhar Adhiniyam, 2000 (c)consider any representations or objections that are duly made within the time specified and not withdrawn.