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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Chattisgarh - Subsection

Section 94(ii) in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011

(ii)Notwithstanding such repeal, anything done or any action taken including any order passed or notice issued, any inspection done or any direction given under the repealed Regulations shall be deemed to have been done or taken under the corresponding provisions of these Regulations.