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State of Chattisgarh - Section

Section 67 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007

67.

In case an agreement is reached and the grievance redressed by such agreement between the aggrieved person and the licensee, the Ombudsman shall make a record of such agreement in the case as his orders and thereafter close the case.