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[Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act]

State of Rajasthan - Subsection

Section 3A(1)(a) in The Rajasthan Electricity Duty Act, 1962

(a)all acts or things done or proceedings taken by any officer of the State Government or by any other authority or agency in connection with such levy and payment, shall, for all purposes, be deemed to be and to have been done or taken in accordance with law: