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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(6)(b) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(b)reject the application for reasons to be recorded in writing if such application does not conform to the provisions of this Act or the rules and regulations made thereunder or the provisions of any other law for the time being in force: Provided that no application shall be rejected unless the applicant has been given an opportunity of being heard.