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

State of Kerala - Subsection

Section 25(4) in Kerala Electricity Supply Code, 2005

(4)If the service connection stands disconnected for more than 6 months, the Licensee shall arrange dismantling the same on 15 days' notice and no charges shall be due to the Licensee for the period, which is in excess of six months from the date of disconnection.