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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016

(2)A person may authorize an advocate or a registered consultant or a member of any statutory professional body holding a Certificate of practice to act and plead on his behalf before the Commission.