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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(2) in Kerala Electricity Supply Code, 2005

(2)The Licensee shall not disconnect the supply to a consumer under clause 25(1)(g), if the consumer deposits under protest
(a)an amount equal to the sum claimed from him or
(b)calculated based on the average of past six months whichever is less, pending disposal of any dispute between him and the Licensee.