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[Cites 0, Cited by 3] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Indian Electricity Act, 1910

(2)Save in the case provided for in section 12, sub-section (3), where any difference or dispute arises as to the amount or the application of such compensation, the matter shall be determined by arbitration.Supply[19-A. Point where supply is delivered.-For the purposes of this Act, the point at which the supply of energy by a licensee to a consumer shall be deemed to commence shall be determined in such manner as may be prescribed.]