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[Cites 0, Cited by 491] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2) in The Electricity Act, 2003

(2)Notwithstanding anything contained in any other law for the time being in force, no sum due from any consumer, under this section shall be recoverable after the period of two years from the date when such sum became first due unless such sum has been shown continuously as recoverable as arrear of charges for electricity supplied and the licensee shall not cut off the supply of the electricity.Consumer protection: Standards of performance