Section 4(2)(viii) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2)(viii) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003

(viii)If the period first aforesaid is 64 days and above. The full amount of tax which would have been payable on the total consumption for the period second aforesaid:

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State of Tamilnadu - Subsection

Section 4(2)(viii) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003