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

State of Odisha - Subsection

Section 7(g) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(g)In case of default in payment of additional security deposit, if any, the supply shall be discontinued/disconnected after giving 7 clear days' notice.