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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(2) in The Maharashtra Electricity (Supply) Rules, 1963

(2)Except as otherwise provided by the conditions on which any security is issued, the Registrar shall be entitled to charge a fee not exceeding Rs. 3 as the Board may from time 10 time prescribe in respect of the registration of each one of the following :-