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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in Rajasthan Electricity Regulatory Commission (Guidelines for Redressal of Grievances) Regulations, 2008

(1)Monetary in nature. - Consumer grievance relating to electricity bills, recovery of arrear, payment of demand raised by the licensee except the cases covered u/Ss 126 & 135 of the Act.