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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(2) in The Bombay Electricity Duty Rules, 1962

(2)Where the licensee supplies energy in areas falling within the jurisdiction of more than one municipality or areas falling within the limits of more than one revenue district, he shall maintain separate registers for the areas falling within the jurisdiction of each municipality and for the non-municipal areas falling within the limits of each revenue district.