Section 3(1)(d) in The M.P. Electricity Duty Act, 1949

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

State of Madhya Pradesh - Subsection

Section 3(1)(d) in The M.P. Electricity Duty Act, 1949

(d)"Tariff" means the rate of energy per unit made applicable from time to time by the Madhya Pradesh Electricity Board on the various categories of consumption.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 3(1)(d) in The M.P. Electricity Duty Act, 1949