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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(3) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(3)The Commission shall give notice of the award given by the arbitrator or arbitrators appointed by the Commission to the parties concerned and shall give an opportunity to the parties to file objection to the award and reply to the objections within such time as the Commission may direct.