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 18] [Entire Act] State of Kerala - Subsection Section 18(7) in Kerala Electricity Supply Code, 2005 (7)The Licensee shall deliver the bill by hand or by post or courier or by any electronic means with delivery confirmation, if the Consumer agrees such arrangement.
