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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2) in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003

(2)Where the complaint is not settled by agreement, the Ombudsman shall pass a speaking award with detailed reasoning which he thinks fair in the facts and circumstances of a case.