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[Cites 0, Cited by 0] [Section 17(8)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(8)(c) in The Tamil Nadu Electricity Supply Code, 2004

(c)In case an intending buyer of a premises requests for the details of electricity charges due from the owner / occupier of the premises to the distribution licensee, the distribution licensee shall provide such details on payment of the charges as stipulated in the order of the Commission on non-tariff related miscellaneous charges for the time being in force.