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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Bombay Presidency - Subsection

Section 20(1) in The Bombay Electricity Duty Rules, 1962

(1)Where an appeal against the decision of the authority under paragraph II in the Schedule to the Act is made to the State Government, the State Government may. after giving the appellant an opportunity of being heard and calling for such further information or evidence as it may deem necessary pass such orders as it deems fit.