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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(3) in Chhattisgarh State Electricity Rules, 2006

(3)After the receipt of application and such further information as may be required under sub-rule (2) above, the authorized officer shall intimate the authorized police officer of the police station where the case has been instituted and/or the court of law where the case is being proceeded against.