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State of Madhya Pradesh - Section

Section 56 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999

56.

Any transmission or distribution utility, henceforth proposing to procure and purchase power, including the price at which power may be purchased, from any Generating Company, Generating Station or from any other source for transmission, distribution and supply in the State, shall take approval from the Commission, before entering into such contract.