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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2)(c) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(c)In case such local inquiry is ordered and conducted, a memorandum of the results of the local inquiry made shall be prepared and shall be signed by the applicant, the Designated Officer and such other person as the Commission may direct.