Section 65(2)(p) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(2)(p) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(p)the circumstances in which licensees shall inform consumers of electricity of their rights in relation to supply of electricity and compensation to be paid for delay or default in supplying electricity to consumers on the part of the licensees under Section 43; and (q) the practice and procedure to be followed in connection with adjudication and settlement under clause (c) of Section 43; and

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State of Gujarat - Subsection

Section 65(2)(p) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003