Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Kerala - Subsection Section 24(6) in Kerala Electricity Supply Code, 2005 (6)If it is established that after payment of the bill, the Licensee has overcharged the consumer, the excess amount shall be repaid within two months with interest at twice the bank rate.
