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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004

(1)The Electricity Ombudsman shall send to the Commission, by 1st May every year, a report containing a general review of the activities of his office during the preceding financial year and shall furnish such information as the Commission may direct.