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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(2) in Andhra Pradesh Electricity Regulatory Commission (Consumer's Right to Information) Regulations, 2000

(2)The notice shall state that the Licensee may disconnect the supply of power if the Consumer does not take the required steps within the period specified by the notice.