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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3) in The Indian Electricity Rules, 1956

(3)The accounts shall be made up in the prescribed forms set out in Annexures IV and V and shall be rendered in Indian currency. [All the forms shall be signed by the licensee or his accredited agent or manager.]