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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(2) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(2)The conciliator shall be guided by principles of objectivity, fairness and justice, giving consideration to, among other things the rights and obligations of the parties, the usages of the trade concerned and the circumstances surrounding the dispute, including any previous business practices between the parties.