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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(13) in The Tamil Nadu Electricity Supply Code, 2004

(13)Before the personal hearing, the authorized officer before whom personal hearing shall be conducted, shall analyze the case after carefully considering all the documents, submissions by the accused person, facts on record and the consumption pattern, whatever available.