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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(3)(i) in The Bombay Electricity Duty Rules, 1962

(i)shall pay the electricity duty payable in respect of a calendar month within ten days after the expiry of that month by crediting the amount of duty under the head "XIII - Other Taxes and Duties -Receipts under Electricity Duty" in such Government Treasury as may be specified in that behalf by the Electrical Engineer to Government, or as the case may be by the Electrical Inspector;