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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(3)(vi) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018

(vi)unless the complainant has deposited in the stipulated manner, an amount equal to one-third of the amount, that is required to be paid by him in terms of the order of the Forum with the licensee through DD or through modes as specified by the Commission from time to time and documentary evidence of such deposit is enclosed with the representation.