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State of Tamilnadu - Section

Section 50 in Tamil Nadu Electricity Regulatory Commission Tamil Nadu Electricity Distribution Code

50. Code to be read along with Supply Code, Electricity Act 2003 and amendments etc.

(1)This Code shall be read along with the Supply Code, the Tamil Nadu Electricity Grid Code and other relevant provisions of the Act, along with amendments thereon, rules and regulations made there under.
(2)Where any of the provisions of this Code is found to be inconsistent with those of the Act, rules or regulations made hereunder, not withstanding such inconsistency, the remaining provisions of this Code shall remain operative.
(3)Where any dispute arises as to the application or interpretation of any provision of this Code, it shall be referred to the Commission whose decision shall be final and binding on the parties concerned.
(4)Wherever extracts of the Electricity Act 2003 are reproduced, any changes / amendments to the original Act shall automatically be deemed to be effective under this Code also.