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Electricity Act, 2003 48. Additional terms of supply.- A distribution licensee may require any person who requires a supply of electricity in pursuance of section 43 to accept-- a. any restrictions which may be imposed for the purpose of enabling the distribution licensee to comply with the regulations made under section 53; b. any terms restricting any liability of the distribution licensee for economic loss resulting from negligence of the person to whom the electricity is supplied.    |
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