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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(5)(iii) in The Tamil Nadu Electricity Supply Code, 2004

(iii)Interest at Bank rate or more as specified by the Commission shall .be calculated and credited to the security deposit accounts of the consumers at the beginning of every financial year i.e. April and the credit available including the interest shall be informed to each consumer before the end of June of every year.