Section 12 in Orissa Electricity Regulatory Commission (Licensees' Standards of Performance) Regulations, 2004
12. Repeal and Savings.
(1)The Orissa Electricity Regulatory Commission (Consumer Right to Information and Standards of Performance) Regulation, 1998 is hereby repealed to the extent these Regulations has made specific provisions.(2)Section 5 of Orissa General Clauses Act, 1937 shall apply to such repeal in the same manner and to the same extent as it applies to enactment.(3)Nothing in these Regulations shall affect the rights and privileges of the consumers and any other law including the Consumer Protection Act, 1986.
