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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(3) in Telangana Electricity Reform Act, 1998

(3)The fines, charges and compensation which may be imposed by the Commission under this section shall be in addition to and not in derogation of any other liability, which the person guilty of violation or non-compliance, may have incurred.