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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2b) in The Bengal Electricity Duty Act, 1935

(2b)[ "gross charge" means the aggregate amount of energy charge and fuel surcharge, if any, made by the licensee for the supply of energy;] [Clauses (2a) and (2b) inserted by W.B. Act 4 of 1993.]