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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Punjab - Subsection Section 31(2) in Punjab State Electricity Regulatory Commission (Open Access) Regulations, 2005 (2)If the Committee is unable to redress the grievance, it shall be referred to the Commission by the Committee or the Open Access customer.
