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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(3) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

(3)If the Commission directs evidence of a party to be led by way of affidavit, or oral submission, the Commission may, if considered to be necessary, or expedient, grant an opportunity to the other party to cross-examine the persons giving the evidence.