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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Tamilnadu - Subsection

Section 79(3) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(3)If the required deposits under sub-section (1) and (2) are not paid in full by both the parties within thirty days, the conciliator may suspend the proceedings or may make a written declaration of termination of the proceedings to the parties effective on the date of that declaration.