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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(2)(b) in The Bombay Gas Supply Rules, 1940

(b)for an application with regard to dispute about amounts of charges levied by the Company for testing Calorific value, pressure, purity or for testing meters - Rs. 15.