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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(b) in The Delhi Electricity Regulatory Commission (Redressal Of Consumers' Grievances) Regulations, 2003

(b)that the complainant is not satisfied with the final response of the licensee or that the licensee has caused a delay in addressing the consumer's grievance beyond the period prescribed in its complaint handling procedure.