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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(1)(h) in The Barakar Electric Supply Installations Acquisition Act, 1981

(h)all advances from consumers and prospective consumers and all sums which have been or ought to be set apart to the credit of the consumer’s fund, in so far as such advances have not been paid by the owner to the Board;