Section 6(2)(b) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2)(b) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003

(b)an amount equal to the difference between the amount payable under clause (a) and the tax actually recovered in that month for the sale of electricity in accordance with section 6 of the Act within further period of thirty days after the expiry of the thirty days aforesaid in clause (a).

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State of Tamilnadu - Subsection

Section 6(2)(b) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003