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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(4) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

(4)Any Investigating Authority, directed to make an investigation under sub-section (1), or inspection under sub-section (2), may examine on oath any manager, managing director or other officer of the licensee or generating company, as the case may be, in relation to his business) and may administer oaths accordingly.