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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(6) in The Jammu and Kashmir Electricity Act, 2010

(6)If any licensee or a generating company recovers a price or charge exceeding the tariff determined under this section, the excess amount shall be recoverable by the person who has paid such price or charge along with interest equivalent to the bank rate without prejudice to any other liability incurred by the licensee.