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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2) in Rajasthan Electricity Regulatory Commission (Terms and Conditions for Open Access) Regulations, 2016

(2)Where SLDC is unable to resolve the grievances, the same shall be referred to State Power Committee constituted under the State Grid Code which shall endeavour to resolve the grievance within 30 days and;