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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(3)(d) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011

(d)The complaint does not pertain to the same subject matter for which any proceedings before the Commission or any authority/Court of law is pending or a decree or award or a final order has already been passed by the Commission or any competent Court, and