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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(3) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

(3)While issuing the notice of inquiry, the Commission may, in pomotu proceedings and other appropriate cases, designate an officer of the Commission or any other person whom the Commission considers appropriate to present the matter in the capacity of a petitioner in the case.