Section 16(12)(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

[Cites 0, Cited by 0] [Section 16(12)] [Section 16] [Entire Act]

(d)has acquired such financial or other interest as is likely to affect prejudicially his functions as an ombudsman:

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