Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Himachal Pradesh - Subsection Section 5(3) in Himachal Pradesh Electricity (Duty) Act, 2009 (3)For the purposes of clauses (a) and (b) of sub-section (1), the amount of energy shall, be ascertained by the Chief Electrical Inspector in such manner as may be prescribed.
