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[Cites 0, Cited by 6] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(1) in The Bihar Electricity Duty Act, 1948

(1)Every licensee shall pay every month to the [State] [Substituted by para 4(1) of the A.L.O. for 'provincial'.] Government at the time and in the manner prescribed the proper duty payable under section 3 on the units of energy consumed by him or sold by him to the consumer.