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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(3) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(3)Where any alterations or amendments in a licence are proposed to be made otherwise than on the application of the licensee, the Commission shall publish the proposed alterations or amendments with such particulars the Commission deems necessary in two English dailies and two Tamil dailies circulating in the Licensee's area of activity.