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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(1)Upon compliance by the applicant of all the conditions pertaining to the submission of documents, obtaining of permissions and publication of notices and upon the expiry of the time for receiving objections, the Commission may consider the application for grant of licence through a hearing or without hearing process as it considers appropriate.