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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(4)(c) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004

(c)The complaint, which is not settled, is not in respect of the same subject, which was settled through the office of the Electricity Ombudsman in any previous proceedings whether received from the same complainant or along with one or more complainants or anyone or more of the parties concerned with the subject matter;