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[Cites 0, Cited by 0] [Section 7] [Entire Act]

NCT Delhi - Subsection

Section 7(3) in The Delhi Electricity Control Order, 1959

(3)in the case of contravention of Clause 4(1)(b) of this Order to discontinue the supply of energy for not more than 15 days by giving the consumer 48 hours' notice of his intention to do so;