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State of Chattisgarh - Section

Section 51 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2007

51.

The Ombudsman shall not admit for consideration any representation, if the subject matter of the representation is under consideration in a proceeding before the Commission, the Appellate Tribunal for Electricity established under section 110 of the Act. or any court of law.