Section 4(3)(ii) in The Bombay Electricity Duty Rules, 1962

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(3)(ii) in The Bombay Electricity Duty Rules, 1962

(ii)shall forward a copy of the treasury challan to the Electrical Engineer to Government, or as the case may be to Electrical Inspector indicating therein the registration number assigned to him under sub-rule (1); and

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Bombay Presidency - Subsection

Section 4(3)(ii) in The Bombay Electricity Duty Rules, 1962