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[Cites 0, Cited by 0] [Section 126(4)] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(4)(c) in The Indian Electricity Rules, 1956

(c)the supply shall not be reconnected until the apparatus has been examined by the electrical supervisor or one of his duly appointed assistants until the defect, if any, has been remedied or the necessary adjustment made;