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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(4) in Orissa Electricity Regulatory Commission (Grievances Redressal Forum and Ombudsman) Regulations, 2004

(4)The award shall be in writing and shall state nature of the reliefs including monetary compensation, if any, the consumer is entitled to as per the award.