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[Cites 0, Cited by 0] [Section 49H] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49H(3) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

(3)If such appeal or proceeding is finally decided against the Electricity Utility, the amount so withdrawn under subsection (2) shall be redeposited to the credit of such appeal or proceeding within one month from the date of such final decision.