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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(i) in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers) Regulations, 2011

(i)Discovery of new and important matter or evidence which, after the exercise of due diligence was not within the knowledge of the person seeking the review or could not be produced by it at the time the order was made; or