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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(b) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(b)'Consumer' means any person who is supplied with energy by the Board and includes any person whose premises are for the time being connected with the works of the Board for the purpose of receiving electrical energy, and also includes an intending consumer and a consumer who has been disconnected: