Section 88 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007
88.
(i)CSERC (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulation, 2004 and its first amendment issued in 2005 are hereby repealed and replaced by these Regulations.(ii)Notwithstanding such repeal, anything done or any action taken including any order passed or notice issued, any inspection done or any direction given under the repealed Regulations shall be deemed to have been done or taken under the corresponding provisions of these Regulations.Notes. - In case of any difference in the interpretation or understanding of the provisions of the Hindi version of these Regulations with those of the English version (the original version), the latter will prevail and in case of any dispute in this regard, the decision of the Commission shall be final and binding.
