Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Tamilnadu - Subsection Section 19(1) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004 (1)Petitions or objections or counters filed shall be verified by an affidavit and every such affidavit shall be in Form 2 (Annexure 2).
