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 1] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(d) in The U.P. Electricity (Duty) Act, 1952 (d)"consumer" means a person other than a licensee, who is supplied with energy-(i)by a licensee;(ii)by a Board; or(iii)by the State Government or Central Government;
