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

State of Punjab - Subsection

Section 3(2) in Punjab Electricity (Duty) Act, 2005

(2)It shall be the duty of the Board or the licensee supplying electricity for consumption to collect the electricity duty from all the consumers in its area of supply in such form and pay the same to the State Government in such manner, as may be prescribed.