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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(ii) in Rajasthan Electricity Regulatory Commission (Guidelines for Redressal of Grievances) Regulations, 2008

(ii)If an appeal is made by the aggrieved consumer due to non-disposal of his grievance by the Forum in the given time frame, the matter with the earlier Forum will stand dropped.