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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(5) in Andhra Pradesh Electricity Regulatory Commission (Security Deposit) Regulation, 2004

(5)After furnishing of the security by the person requisitioning supply, the Distribution Licensee shall take up the work and take necessary steps for supply of electricity within the time limits specified in the Regulation notified under Section 57 of the Act.