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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(3) in The U.P. Electricity Reforms Act, 1999

(3)The fines and charges imposed and compensation ordered to be paid under this section shall be in addition to and not in derogation of any other liability' under Chapter XI or under any other law for the time being in force.