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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(f) in Kottayam Electric Supply Agency (Undertaking) Acquisition Act, 1980

(f)all sums paid by consumers by way of security deposit and arrears of interest due thereon on the appointed day in so far as they have not been paid over by the licensee to the Government less the amounts which according to the books of the licensee are due from the consumers to the licensee for energy supplied by him before that date;