Section 86 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
86. Repeal of Ordinance 27 of 1996 and saving. - (1)The Arbitration and Conciliation (Third) Ordinance 1996 is hereby repealed.
(2)Notwithstanding such repeal any order rule notification or scheme made or anything done or any action taken in pursuance of any provision of the said Ordinance shall be deemed to have been made done or taken under the corresponding provisions of this Act.[[Substituted by Commission's Notification No. TNERC/LR/12/2 dated 4.7.2007 (w.e.f. 25.7.2007) before substitution stood as under:'The applicant shall, within seven days from the date of the application, publish in two English national daily newspapers, including one economic newspaper and two Tamil daily newspapers having a wide circulation in the area for which the licence is sought, a notice of his application as given in Annexure 1.Provided that the applicant may request the Commission to permit it to refrain from publishing any confidential information in order to protect its business interests or rights in intellectual property and the Commission may grant such request after due consideration.']]
