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CIVIL - Power Distributors can't Demand Bill Beyond 2 Years Unless Amount Reflects as Arrears: Bombay HC - (22 Mar 2019)

CIVIL

Bombay High Court has held that a power distribution licensee cannot demand charges or consumption of electricity for a period of more than two years preceding the date of first demand of such charges unless the amount of money owed is reflected in the electricity bill during the two-year period.

Tags : BOMBAY HIGH COURT   POWER DISTRIBUTORS LICENSEE  

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