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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(3) in The Bihar Electricity Duty Act, 1948

(3)The Licensee may, for the purpose of sub-section 2, exercise the power conferred on a Licensee by sub-section (1) of Section 24 of the Indian Electricity Act, 1910 (9 of 1910) for the recovery of any charge or sum due in respect of energy supplied by him.