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State of Chattisgarh - Section

Section 59 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004

59. Electricity Ombudsman to act fairly and equitably.

- The Ombudsman may adopt a procedure ensuring transparency and due compliance with the principles of natural justice and due process of law.