Section 5(3) in The West Bengal Duty On Inter-State River Valley Authority Electricity Act, 1973
(3)The person referred in clause (b) of section 4 or the inter-State river valley authority referred to in clause (c) of section 4 shall be entitled to remission of duty payable by him or by it in respect of the amount which he or it has been unable to recover under sub-section (1).
