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State of Tamilnadu - Section

Section 77 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

77. Resort to arbitral of judicial proceedings. - The parties shall not initiate, during the conciliation proceedings, any arbitral or judicial proceedings in respect of a dispute that is the subject matter of the conciliation proceedings except that a party may initiate arbitral or judicial proceedings where, in his opinion, such proceedings are necessary for preserving his rights.