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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(5) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(5)Any Person applying for licence to undertake trading in electricity in the State of Tamil Nadu shall duly fulfil the conditions of capital adequacy requirement and creditworthiness as specified under sub-regulation (6) and technical requirement, as stipulated under sub-regulation (7).