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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2) in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005

(2)The Commission shall issue notice to the concerned licensees and generating companies to show cause as to why the disputes between them or the matters as specified in the notice should not be adjudicated and settled through arbitration.