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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(2) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(2)Where the consumer so enters into an agreement for the hire of a meter, the licensee shall keep the meter correct, and, in default of his doing so, the consumer shall for so long as the default continues, cease to be liable to pay for the hire of the meter.