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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(v) in The Delhi Electricity Regulatory Commission (Redressal Of Consumers' Grievances) Regulations, 2003

(v)The GRO may, if he considers it necessary or on a specific prayer from the parties, allow the parties to file rejoinder within such time as he may consider fit.