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 20] [Entire Act] State of Kerala - Subsection Section 20(3) in Kerala Electricity Supply Code, 2005 (3)Once a final bill has been issued on the basis of special meter reading, the Licensee shall have no claim for any prior period other than the final bill amount.
