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[Cites 0, Cited by 0] [Section 23(22)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(22)(b) in The Tamil Nadu Electricity Supply Code, 2004

(b)"authorised officer", shall in case if he is not an officer of the licensee or supplier, as the case maybe, mean and include an officer designated or appointed as an authorised officer by the State Government for the purpose of dealing with theft of electricity as provided in the Act, including the assessment of theft of energy empowered under this code.