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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(2)(i) in The Bombay Electricity (Special Powers) Act, 1946

(i)before discontinuing or reducing the supply of electrical energy under sub-section (1) give the consumer not less than 48 hours' notice in writing of his intention so to do;