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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(1) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005

(1)All disputes and complaints relating to Open Access shall be referred to the Commission.However, the disputes and complaints regarding metering and billing etc. shall be first referred to the Commercial and Metering Committee constituted under the State Grid Code. The Committee shall investigate and endeavour to resolve the grievance with 30 days; and