Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(j) in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004 (j)"Ombudsman" means an authority appointed or designated by the Commission, under Sub-section (6) of Section 42 of the Act and these Regulations; and
