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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(6) in Tamil Nadu Electricity (Taxation on Consumption) Act, 1962

(6)"licensee" means-
(i)the State Electricity Board; and
(ii)any person licensed under Part II of the Indian Electricity Act, 1910 (Central Act IX of 1910), to supply energy or any person who has obtained the sanction of the Government under section 28 of that Act to supply energy