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

State of Andhra Pradesh - Subsection

Section 49C(3) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

(3)Every finding of the Special Tribunal with regard to any alleged act of theft of energy shall be conclusive proof of the fact of theft of energy and shall be binding on the person or consumer concerned.