Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Tamilnadu - Subsection Section 11(7) in Tamil Nadu Electricity Regulatory Commission - State Advisory Committee Regulations, 2004 (7)A notice shall be deemed duly issued if it is sent, by post or by messenger, within the prescribed time to the registered address of a member.
