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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(3) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(3)The Commission may after hearing the concerned licensees and the generating companies to whom notices have been issued and if satisfied that no reason or cause has been shown against the proposed arbitration, pass an order directing that the matter be referred for adjudication or settlement through arbitration.