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State of Chattisgarh - Section

Section 37 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011

37.

The Forum shall comply with such general directions as the Commission may issue from time to time in the interest of more efficient and effective redressal of grievances. Forum can also approach Commission regarding interpretation of regulations/codes notified and applicability of tariff in tariff order(s) issued by the Commission.