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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(2)(b) in Telangana Electricity Duty Act, 1939

(b)[ [refunds to the Government of India and railway companies operating railways] [Clause (b) to (e) were re-lettered as clause (c) to (f) respectively and clause (b) was inserted by section 4 of Madras Act II of 1943 re-enacted permanently with specified modifications by section 3 of, and the second schedule to, Act VII of 1948. This amendment should be deemed to have formed part of the principal Act from its commencement.], when the price paid by them is found to exceed the limit specified in sub-section (4) of section 3];