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

State of Andhra Pradesh - Subsection

Section 10(7) in Andhra Pradesh Electricity Regulatory Commission (Security Deposit) Regulation, 2004

(7)If the security given has become invalid or insufficient, the Distribution Licensee may, by notice, require the person requisitioning supply, within 30 days after service of the notice, to revalidate, or make good the shortfall in, security in respect of provision of such line or plant or meter.