Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(1)(iii) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011

(iii)The complainant has exhausted the channel of redressal of grievances with the Distribution licensee under the "Complaint Handling Procedure relating to Distribution & Retail Supply" as approved by the Commission as per Regulation of these Regulations.