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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(1) in The Bihar Electricity Duty Act, 1948

(1)Subject to the provisions of sub-section (2), there shall be levied and paid to the State Government, on the units of energy consumed or sold, excluding losses of energy in transmission and transformation, a duty at the rate or rates specified in the Schedule.