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State of Chattisgarh - Section

Section 46 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004

46.

The Ombudsman may entertain a representation after the expiry of the said period of thirty days if it is satisfied that there was sufficient cause for not filing it within that period.