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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(1)(vii) in The Bombay Electricity Duty Rules, 1962

(vii)where any unmetered supply of energy is made to premises used for residential or commercial purpose, or where flat rates are charged by the licensee, the particulars regarding the connected supply given to each consumer: