Section 3(1)(c) in The M.P. Electricity Duty Act, 1949

[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(1)(c) in The M.P. Electricity Duty Act, 1949

(c)The Electricity duty shall be calculated on the basis of actual percentage of tariff in a month and fraction of 50 paise and above will be rounded off to the next higher rupee and the fraction of less than 50 paise will be ignored.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 3(1)(c) in The M.P. Electricity Duty Act, 1949