Section 4(1)(b) in The U.P. Electricity (Duty) Act, 1952

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State of Uttar Pradesh - Subsection

Section 4(1)(b) in The U.P. Electricity (Duty) Act, 1952

(b)where the energy is supplied by the State Government or the Central Government or is supplied or consumed by the Board, by the appointed authority; and

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State of Uttar Pradesh - Subsection

Section 4(1)(b) in The U.P. Electricity (Duty) Act, 1952