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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(12) in Tamil Nadu Electricity Regulatory Commission - State Advisory Committee Regulations, 2004

(12)No proceedings of the Committee shall be invalid by reason solely of vacancies existing m the Committee, or by reason of non-receipt of the notice or the agenda paper, provided the notice and agenda were duly issued, or by reason of any irregularity in the conduct of the business of the meeting.