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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(5)(v) in The Tamil Nadu Electricity Supply Code, 2004

(v)Where, on review, the amount of security deposit held is found to be in excess of the requirement, the excess shall be adjusted against two future demands for the electricity supplied. Where, after such adjustment in future of two demands, there is balance to be refunded, the refund shall be made by cheque before the due date for payment of the third demand.