Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(1) in The Bengal Electricity Duty Act, 1935 (1)"consumer" means any person, other than a distributing licensee, who is supplied with energy by a licensee [or by the State Government] [Words inserted by W.B. Act 61 of 1950.];
