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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(4) in Kerala Electricity Supply Code, 2005

(4)While communicating the decision on the review of the bill, the Licensee shall advise the consumer in writing his right to prefer an application against the decision of the Licensee to Consumer Grievances Redressal Forum (CGRF) and further to appeal to the Ombudsman.