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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Tamilnadu - Subsection

Section 19A(5) in The Tamil Nadu Electricity Supply Code, 2004

(5)If the person does not deposit the assessed amount with the licensee concerned as stipulated under sub-section (4) of section 126 of the Act, the licensee concerned may proceed to recover such assessed amount and take such further action as is permitted under the Act.