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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(2) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011

(2)The representation shall state clearly
(a)The Name(s) of the consumer(s), or the organization, postal address, telephone number and e-mail address, if any, of the complainant.
(b)The consumer number, category, address of the location of the service connection, name of the local Distribution licensees' office and address, the facts giving rise to complaint supported by documents, if any and relief sought from the Electricity Ombudsman.
(c)The name of the Forum, date of order, decision of the Forum (a copy of the order of the Forum to be enclosed).