Section 5(2) in The Maharashtra Tax on Sale of Electricity Act, 1963
(2)Any amount transferred to the Maharashtra Energy Development Agency [* * *] [The words 'and the State Electricity Fund' were deleted by Maharashtra 5 of 2008, Section 9(b), (w.e.f. 22-2-2008).] under sub-section (1) shall be charged on the Consolidated Fund of the State.] [Section 2 substituted by Maharashtra 21 of 2004 Section 2, (w.e.f. 5-4-2004).]
