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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(h) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974

(h)all advances from consumers and prospective consumers, and all sums which have been or ought to be set aside to the credit of the consumer’s fund in so far as such advances or sums have not been paid over by the Company to the Government.