Section 3(1)(a) in Tamil Nadu Tax on Consumption or Sale of Electricity Act, 2003

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State of Tamilnadu - Subsection

Section 3(1)(a) in Tamil Nadu Tax on Consumption or Sale of Electricity Act, 2003

(a)In the case of licensees other than captive generating plants, the rate shall be not less than 5% and not more than 10% of the net charge, as may be notified by the Government:

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State of Tamilnadu - Subsection

Section 3(1)(a) in Tamil Nadu Tax on Consumption or Sale of Electricity Act, 2003