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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1) in The Tamil Nadu Electricity Supply Code, 2004

(1)Every appeal petition made to the Appellate Authority prescribed under section 127(1) of the Act shall be in Form 6 and shall be accompanied by a demand draft for an amount of Rs.100/- (Rupees one hundred only).