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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(3) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(3)The applicant may file his comments on the objections or suggestions received in response to the notice within fifteen (15) days of receipt of the objections from the Designated Officer.