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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(1)(e) in Kerala Electricity Supply Code, 2005

(e)Licensee reasonably believes that the failure to disconnect may or is likely to cause health hazard or safety risk or damage to property or to the consumer or to any other person.