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[Cites 0, Cited by 9] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2) in The Electricity Act, 2003

(2)The charges for electricity supplied by a distribution licensee shall be–
(a)fixed in accordance with the methods and the principles as may be specified by the concerned State Commission;
(b)published in such manner so as to give adequate publicity for such charges and prices.