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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2)(b) in Madhya Pradesh Vidyut Shulk Adhiniyam, 2012

(b)the limitations and conditions subject to which the whole or part of the duty payable in respect of each consumer may be recovered by the Distribution Licensee or Franchisee and the manner of such recovery under Section 6;