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[Cites 0, Cited by 0] [Section 49H] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49H(2) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

(2)The Electricity Utility concerned on an application made by it in this behalf shall be permitted to withdraw the amount so deposited under sub-section (1) subject to the result of such appeal or proceeding.