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[Cites 0, Cited by 0] [Section 6C] [Entire Act]

State of Bihar - Subsection

Section 6C(2) in The Bihar Electricity Duty Act, 1948

(2)The prescribed authority, if he has reason to believe that assessee has concealed the units of energy consumed or sold, shall direct the assessee to pay by way of penalty a sum not exceeding three times but not less than an amount equivalent to amount of duty which is or may be assessed on the escaped units of energy.