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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in Rajasthan Electricity Regulatory Commission (Guidelines for Redressal of Grievances) Regulations, 2008

(2)Notwithstanding such repeal anything done or any action taken or purported to have been done for the purpose of redressal of consumer grievance by the licensee shall be deemed to be done under the corresponding provisions of these Regulations.