Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(1)(ii) in Tamil Nadu Electricity (Taxation on Consumption) Act, 1962

(ii)the rate or the amount of electricity tax-payable under this Act, such dispute shall be decided by the Electrical Inspector appointed under sub-section (1) of section 36 of the Indian Electricity Act, 1910 (Central Act IX of 1910) and having Jurisdiction. The decision of the Electrical Inspector shall, subject to the provisions of sub-section (2), be final.