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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(4) in Andhra Pradesh Electricity Regulatory Commission (Establishment of Forum and Ombudsman for Redressal of Grievances of the Consumers) Regulations, 2003

(4)An Award shall be in writing and shall state nature of the reliefs including monetary compensation, if any, the Complainant is entitled to as per the award.