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[Cites 0, Cited by 0] [Section 20(20)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(20)(b) in The Maharashtra Electricity Regulatory Commission (Consumer Grievance Redressal Forum & Electricity Ombudsman) Regulations, 2006

(b)Notwithstanding sub-clause (1), the Electricity Ombudsman may engage a third party to undertake such inspection, as may be required for the expeditious disposal of the representation and redressal of the Grievance.