Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(1)The procedure to be followed for the arbitration, whether by the Commission itself or by any arbitrator or arbitrators nominated by it shall be as far as possible the same as in the case of hearing before the Commission as provided for in Chapter II of the Conduct of Business Regulations.