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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(b) in Orissa Electricity (Manner of Service of Provisional Assessment Order) Rules, 2004

(b)The presumption that such unauthorized use has continued for a period of 3 months immediately before the date of inspection in the case of domestic and agriculture service and for a period of 6 months immediately before the date of inspection in case of other services;