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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(3) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011

(3)The Independent Member shall be possessing degree in law and having at least 20 (Twenty) years experience in legal/judicial work not below the rank of District/Additional District Judge or a registered practitioner having at least 20 (Twenty) years experience in the cases related to Consumer affairs.