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 44] [Entire Act]

State of Odisha - Subsection

Section 44(b) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(b)On termination of the agreement, the Board shall be competent to remove the service line and other installations for supply of power, as of right, from the premises of the consumer.