Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

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

(d)A consumer who has furnished Bank Guarantee towards security shall be required to tender the entire security deposit in cash/Bank draft only and thereafter the earlier security deposit furnished in the form of Bank Guarantee or Bank Fidelity Guarantee etc., shall be released and the consumer may take return of the guarantee bond.