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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

(1)All petitions shall be filed with specified number of copies and each set of the petition shall be complete in all respects. The fees as may be prescribed by the Commission shall be payable along with the petition.