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 36] [Entire Act] State of Tamilnadu - Subsection Section 36(3) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005 (3)In case the premise is found locked it shall be served by affixing the notice on the conspicuous part of the premises.
