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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2)(g) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

(g)He shall have the right to collect from the Government or other offices, companies and firms or any other party as may be directed by the Commission, such information as may be considered useful for the purpose of efficient discharge of the functions of the Commission under the Act and place the information before the Commission;