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State of Tamilnadu - Section

Section 49 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

49. General power to amend.

- The Commission may, at any time and on such terms as to costs or otherwise, as it may think fit, amend any defect or error in any proceeding before it, and all necessary amendments shall be made for the purpose of determining the real question or issue arising in the proceedings.