Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(v) in Rajasthan Electricity Regulatory Commission (Distribution Licensee’s Standards of Performance) Regulations, 2003

(v)In case a consumer is not satisfied with the disposal of complaint even after taking the issue at the level of Executive Engineer/superintending Engineer, he can approach the complaint redressal committee as indicated in sub-clause (vi) below.