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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(3)(i) in Telangana State Electricity Board (Recovery of Dues) Act, 1984

(i)Consumption of electrical energy supplied including the minimum charges payable after disconnection and other charges payable under the terms and conditions of supply; or