Section 5(1)(iii) in The U.P. Electricity (Duty) Act, 1952

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State of Uttar Pradesh - Subsection

Section 5(1)(iii) in The U.P. Electricity (Duty) Act, 1952

(iii)the amount of electricity duty payable separately on each category of consumption and the amount received under Section 4-A; : [* * *] [The word 'and' deleted by U.P. Act No. 12 of 1959. vide Section 3 (1) and whole clause (iii) substituted by U.P. Act No. 2 of 1971.].

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State of Uttar Pradesh - Subsection

Section 5(1)(iii) in The U.P. Electricity (Duty) Act, 1952