Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(4) in Andhra Pradesh Electricity Regulatory Commission (Security Deposit) Regulation, 2004 (4)The initial security deposit shall be appropriately adjusted after the expiry of two months or three months, as the case may be, in accordance with sub-clause (1) or (2) of Clause 4 above.
