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State of Chattisgarh - Section

Section 84 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007

84.

The Forum shall submit a monthly report of disposal of grievances to the licensee, the Ombudsman and the Commission, in the form as may be prescribed by the Commission. The report should be submitted within seven days of the close of the month to which it relates. This report will be in addition to the report required to be sent by the Forum to the Commission under Regulation 30.