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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2)(b) in The M.P. Electricity Duty Act, 1949

(b)the limitations and conditions subject to which the whole or part of the duty payable in respect of each consumer may be recovered by the distributor of electrical energy and the manner of such recovery under Section 4;