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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Tamilnadu - Subsection

Section 78(3) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(3)The costs shall be borne equally by the parties unless the settlement agreement provides for a different apportionment. All other expenses incurred by a party shall be borne by that party.