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State of Chattisgarh - Section

Section 35 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011

35.

The Forum shall also furnish a yearly report containing a general review of activities of the Forum during the calendar year to the licensee. Commission and Ombudsman. The report should be submitted within 30 days of close of the calendar year to which it relates.