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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(9) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

(9)The Commission may admit the petition for hearing without requiring the attendance of the party. The Commission shall not pass un order refusing admission without giving the party concerned an opportunity of being heard. The Commission may also desire to hear respondents.