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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1)(f) in Orissa Electricity (Manner of Service of Provisional Assessment Order) Rules, 2004

(f)by sending to the address of the consumer registered with the Distribution Licensee and in other cases at the place where the person ordinarily resides or works for gain if the person to be served with the provisional order of assessment is a consumer of the Distribution Licensee.