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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jharkhand - Subsection

Section 24(4) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011

(4)The Electricity Ombudsman shall pass an Award expeditiously preferably within a period of 90 days from the date of receipt of the complaint and send a copy of the Award to the complainant, Distribution licensee and JSERC within 7 days. The Distribution licensee/Complainant shall inform the Electricity Ombudsman its compliance within 30 days of the receipt of the Award.