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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Tamilnadu - Subsection

Section 67(3) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(3)The conciliator may conduct the conciliation proceedings in such a manner as he considers appropriate, taking into account the circumstances of the cases, the wishes the parties may express, including any request by a party that the conciliator hear oral statements, and the need for a speedy settlement of the dispute.