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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(7) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

(7)The Chairperson or any member designated by the Chairperson for the purpose shall be entitled to call for the petition presented by the party and give such directions regarding the presentation and acceptance of the petition as considered appropriate.