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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(4) in Kerala Electricity Supply Code, 2005

(4)In case the Licensee issues a bill which covers a period not consistent with the billing period or a period during which consumer tariff changes, the Licensee shall issue the bill on pro-rata basis for relevant periods and show relevant details on the bill.