Section 6(1)(b) in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

(b)The Ombudsman may pass such interim orders, as may be considered appropriate, pending the decision and settlement of the representation;

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