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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(1) in Kerala Electricity Supply Code, 2005

(1)In case of any difficulty in giving effect to any of the provisions of these Regulations, the Commission may, by general or special order, direct the Licensee to take suitable action, not being inconsistent with the provisions of Electricity Act, 2003, which appears to it to be necessary or expedient for the purpose of removing the difficulty.