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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2)(f) in Andhra Pradesh Electricity Duty Act, 1939

(f)any other matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the purposes of this Act.