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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(4) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(4)The conciliator may, at any stage of the conciliation proceedings, make proposals for a settlement of the dispute. Such proposals need not be in writing and need not be accompanied by a statement of the reasons therefor.