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State of Chattisgarh - Section

Section 54 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011

54.

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, Appellate Tribunal for Electricity established under Section 110 of the Act, or any court of law.