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[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3B(2) in Andhra Pradesh Electricity Duty Act, 1939

(2)The State Government, may, by notification specify from time to time the minimum aggregate capacity of the generating plant from which the energy generated and used shall attract levy of duty under sub-section(1) thereof.