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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(2) in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011

(2)The Ombudsman may permit the aggrieved person to plead his case himself or take the assistance of any person which may include an advocate or an association/society of which he is a member, or an NGO for putting forth his case.