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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(2) in Bihar Electricity Regulatory Commission (Consumer Grievance Redressal Forum and Electricity Ombudsman) Regulations, 2006

(2)The Electricity Ombudsman may decide the matter on with pleadings of the parties and direct the parties to furnish written note of arguments or submission in the matter.