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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(b) in Madhya Pradesh Electricity Supply Code, 2013

(b)The Tariff set out in the Schedule does not include any tax, duty or other charges on electrical energy that may be payable in accordance with any law in force. Such charges will be payable by the Consumer in addition to tariff charges.