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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(ii) in The M.P. Government Electrical Undertakings (Dues Recovery) Act, 1961

(ii)any penalty chargeable for the non-payment of such arrears on the date by which such dues were to be paid, in accordance with rules or practice as hitherto prevailing, shall be deemed to be penalty duly prescribed under sub-section (2) of Section 3 :