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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(4) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

(4)While giving the orders after hearing, if the Chairperson or any member of the Commission dissents, he shall give his dissenting conclusion with reasons. The orders of the Commission shall be based on majority view of the Commission as per section 14 of these regulations.