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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Uttar Pradesh - Subsection

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

(1)The amount of electricity duty payable under Section 3 on the energy supplied to a consumer by a licensee, the State Government, the Central Government, or the Board, may be recovered by the licensee, or the appointed authority, as the case may be, from the consumer.