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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(d) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(d)If ultimately it is found that the Bill sent to the consumer was not in order and/or inaccurate, the amount paid by the consumer shall be adjusted against the revised Bills and/or the subsequent Bill.