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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(4) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011

(4)If a complainant accepts the recommendation of the Electricity Ombudsman, he shall send a communication; in writing within 15 days from the date issue of the recommendation confirming his acceptance to Electricity Ombudsman and states clearly that the settlement reached is in full and final settlement of complaint.