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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(4) in Kerala Electricity Supply Code, 2005

(4)The Licensee shall appropriately adjust the initial security deposit after effecting the supply, on the expiry of two months or three months, as the case may be, following the same procedure under clause 13(5) above.