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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(5)(g) in The Indian Electricity (Uttar Pradesh Amendment and Validation) Act, 1975

(g)All advances from consumers and prospective consumers, and sums which have been or ought to be set aside to the credit of the consumers, in so far as such advances or sums have not been paid over by the licensee to the purchaser;