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[Cites 0, Cited by 4] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2) in Tamil Nadu Electricity (Taxation on Consumption) Act, 1962

(2)Where the energy supplied to a consumer is not determined by a meter, but is determined in accordance with any formula adopted by the licensee, the electricity tax shall be calculated on the basis of the price of the Energy deter mined in accordance with such formula.