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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(5) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

(5)The Commission shall duly take into account the report or the opinion given by the person and the reply filed by the parties while deciding the matter and if considered necessary, the Commission shall examine the person giving the report or the opinion. The Commission shall, however, not be bound by the report or the opinion given as conclusive.