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[Cites 0, Cited by 0] [Section 26(7)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(7)(i) in Joint Electricity Regulatory Commission (Consumer Grievances Redressal Forum and Ombudsman) Regulations, 2019

(i)the discovery of new and important matter of evidence which, after the exercise of due diligence, was not within his knowledge or could not be produced by him at the time the order was made;