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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(2) in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004

(2)The Commission may, for reasons to be recorded, treat the proceedings as abated in case the Commission so directs and dispenses with the need to bring the successors-in-interest, etc., on the record of the case.