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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(3) in The Bengal Electricity Duty Act, 1935

(3)A licensee liable to pay interest under sub-section (1) or sub-section (2), as the case may be, shall pay to the State Government such interest in such manner and by such date as may be prescribed.