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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(5) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

(5)The Commission may direct payment to the officer or person appointed to represent the consumers' interest such fees, costs expense by such of the parties in the proceedings as the Commission may consider appropriate.