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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(9) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003

(9)The receipt under this rule shall be credited to the following head:
Major Head : 0043 - Taxes and Duties on Electricity.
Minor Head : 101 - Taxes on Consumption and Sale ofElectricity:
Sub Head : AC Receipts under the Tamil Nadu Tax onConsumption or Sale of Electricity Act, 2003
Detailed Head : 04 Registration Fees (DPC 043 00 101 AC 0407)