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State of Chattisgarh - Section

Section 48 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007

48.

The Ombudsman may work from the Commission's office or any other place as may be decided by the Commission. In order to expedite disposal of representations, he may hold sittings at such places within his area of jurisdiction as may be considered necessary by him.