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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(k) in The Regulations for Consumer Grievance Redressal Forum and Electricity Ombudsman, 2004

(k)"Electricity Ombudsman" means an authority to be appointed or designated by the Commission under sub-section (6) of section 42 of the Act, with whom a representation may be made in accordance with sub-clause 17(1) of these Regulations;