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State of Tamilnadu - Section

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

4. Language of the Commission.

(1)The proceedings of the Commission shall be conducted in English or Tamil, if permitted by the Commission.
(2)The petitions, documents or other matters contained in any language other than English or Tamil shall be accepted by the Commission only, if the same is accompanied by a translation thereof in English.
(3)Any translation which is agreed to by the parties to the proceedings or which any of the parties may furnish with a certificate of the person who had translated the same to English, may be accepted by the Commission as a true translation. The Commission, in appropriate cases, may insists for translation in English of the said documents by an officer or person designated by the Commission for the purpose.