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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(1) in Telangana State Electricity Board (Recovery of Dues) Act, 1984

(1)Every bill for dues payable to the Board by a debtor shall be in the prescribed form and shall specify conspicuously the amount of dues and the date by which such dues are to be paid.