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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(3) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

(3)Nothing in these regulations shall, expressly or impliedly bar the Commission to deal with any matter or exercise any power under the Act for which no regulation have been framed, and the Commission may deal with such matters with powers and functions in a manner it thinks fit.