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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(1)(a) in The Jharkhand State Electricity Regulatory Commission (Guidelines for Establishment of Forum for Redressal of Grievances of the Consumers and Electricity Ombudsman) Regulations, 2011

(a)Refer a copy of such complaint to the nodal officer directing him to give his version of the case within a period of fifteen days or such extended period not exceeding ten days as may be granted by the Forum.