Section 9(2)(e) in The M.P. Electricity Duty Act, 1949

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

State of Madhya Pradesh - Subsection

Section 9(2)(e) in The M.P. Electricity Duty Act, 1949

(e)the duties and powers of Inspector appointed under Section 7;

(ee)[ the manner in which the generating gets are to be registered and the fee payable for such registration or renewal thereof; [Inserted by M.P. Act No. 21 of 1978.]

(eee)the manner in which and the authority to which a dispute arising out of any provision of this Act, shall be referred;]

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State of Madhya Pradesh - Subsection

Section 9(2)(e) in The M.P. Electricity Duty Act, 1949