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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2)(b) in Andhra Pradesh Electricity Regulatory Commission (Security Deposit) Regulation, 2004

(b)If the existing Security Deposit of a consumer is found to be in excess by more than 10% of the required security deposit, refund of the excess security deposit shall be made by the Licensee by adjustment of the then outstanding dues from the consumer to the Licensee or any amount becoming due from the consumer to the Licensee or any amount becoming due from the consumer to the Licensee immediately thereafter.