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[Cites 0, Cited by 0] [Section 40(6)] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(6)(a) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

(a)require the licensee or the generating company to take such action in respect of any matter arising out of the report as the Appropriate Commission may think fit; or