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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Chattisgarh - Subsection

Section 76(b) in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004

(b)The report under regulation 76 (a) above shall be forwarded to the CSERC and the State Government within 45 days after the end of the relevant period of six months.]