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[Cites 0, Cited by 0] [Section 33] [Entire Act]

NCT Delhi - Subsection

Section 33(3) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018

(3)When it appears to the Ombudsman that there is no sufficient ground for review, the Ombudsman shall reject such review application:Provided that no application shall be rejected unless the applicant has been given an opportunity of being heard.