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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(3) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003

(3)If the appeal is not rejected, then the Government shall pass order in writing, after hearing, the appellant and thereafter the Government shall send one copy of the said order to the appellant and another copy of it to the Director, against whose order appeal was preferred.