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 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(c) in The Maharashtra Tax on Sale of Electricity Act, 1963 (c)"power utility" shall include the Board, a generating company, a licensee and a person generating electricity primarily for his own use and for the use of his associates;
