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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Madhya Pradesh - Subsection

Section 39(5) in The M.P. Vidyut Sudhar Adhiniyam, 2000

(5)The Commission may make such interim orders as the Commission considers appropriate at any time before the commencement of proceedings or at any time during the pendency of the proceedings under this part.