Section 15(2)(ii) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2)(ii) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003

(ii)A return in Form D-2 by the owner of the captive generating plant containing the names and addresses of the consumers who have made default payment of tax and the amount of tax which the licensee has been unable to recover from such consumers.

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State of Tamilnadu - Subsection

Section 15(2)(ii) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003