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] [Entire Act] State of Maharashtra - Section Section 24 in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014 24. Revision. - 24.1 Revision of scheduled energy shall be permitted in accordance with the provisions of IEGC or the State Grid Code as the case may be.
