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

NCT Delhi - Subsection

Section 15(3) in The Delhi Electricity Regulatory Commission (Forum for Redressal of Grievances of the Consumers and Ombudsman) Regulations, 2018

(3)A copy of the grievance shall be forwarded within seven (7) days of receipt, to the Nodal Officer designated by the Distribution Licensee for redressal or to file its reply in writing.