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

State of Himachal Pradesh - Subsection

Section 8(3) in Himachal Pradesh Electricity (Duty) Act, 2009

(3)An application made under sub-section (2), shall state -
(i)the name and description of the defaulter,
(ii)the amount of arrear of which recovery is required; and
(iii)the circumstances, which have made the application necessary.