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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(3)(ii) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018

(ii)unless it has been shown to the Ombudsman that (a) the Forum has not redressed the grievance, or (b) the Forum has not passed an order on the grievance for its redressal within a maximum period of two (2) months from the date of receipt of the grievance by the Forum: