Section 30(5)(d) in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019

[Cites 0, Cited by 0] [Section 30(5)] [Section 30] [Entire Act]

(d)he has acquired such financial or other interest as is likely to affect prejudicially his functions as an Ombudsman;

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