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[Cites 0, Cited by 2] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(a) in Bombay Electricity Duty Act, 1958

(a)if the sum was payable under sub-section (1) of section 4, either from the consumer, or, subject to the proviso to the said sub-section, from the licensee, at the option of the State Government [or any officer authorized by the State Government in this behalf],