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[Cites 0, Cited by 0] [Section 49E] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49E(7) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

(7)Every finding of the Special Court with regard to any alleged act of theft of energy shall be conclusive proof of the fact of theft of energy and of the person or consumer who committed such theft.