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

State of Telangana - Subsection

Section 9(2)(f) in Telangana Electricity Duty Act, 1939

(f)[] [Clause (b) to (e) were re-lettered as clause (c) to (f) respectively and clause (b) was inserted by section 4 of Madras Act II of 1943 re-enacted permanently with specified modifications by section 3 of, and the second schedule to, Act VII of 1948. This amendment should be deemed to have formed part of the principal Act from its commencement.] any other matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the [State] [Substituted for the word 'Provincial' by the Adaptation Order, 1950.] Government, necessary for giving effect to the purposes of this Act.