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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(1) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(1)When the Commission is satisfied that a licensee has failed to comply with any of the conditions of the licence or provisions of the Act or codes or regulations, it may direct an investigation into the affairs of the licensee at the cost of the licensee.