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State of Jharkhand - Section

Section 20 in Jharkhand State Electricity Regulatory Commission (Electricity Supply Code) Regulations 2005

20. Saving & Interpretation.

- These Regulations shall be read and construed in all respects as being subject to the provisions of the Electricity Act 2003, and nothing herein above contained in these Regulations shall affect, abridge or prejudice the rights of the Licensee and the consumer under any other Law for the line being in force including the consumer protections Act, 1986.