Section 12(2)(a) in The Bihar Electricity Duty Act, 1948

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(2)(a) in The Bihar Electricity Duty Act, 1948

(a)Any duty or surcharge levied, collected and paid, recoverable under the Act between and in respect of the period from 1.4.81 to the date of this amendment shall be deemed to have been validly done.

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State of Bihar - Subsection

Section 12(2)(a) in The Bihar Electricity Duty Act, 1948