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 7] [Entire Act] NCT Delhi - Subsection Section 7(5) in The Delhi Electricity Control Order, 1959 (5)in case of contravention of Clause 4(3) of this Order, to discontinue the supply of energy for not more than 7 days by giving the consumer 48 hours' notice of his intention to do so; and
