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[Cites 0, Cited by 62] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(2) in The Electricity Act, 2003

(2)If a licensee fails to meet the standards specified under sub-section (1), without prejudice to any penalty which may be imposed or prosecution be initiated, he shall be liable to pay such compensation to the person affected as may be determined by the Appropriate Commission:Provided that before determination of compensation, the concerned licensee shall be given a reasonable opportunity of being heard.