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Union of India - Section
Section 3 in The Union Duties Of Excise (Electricity) Distribution Act, 1980
3. [ Payment to States of sums equivalent to the net proceeds of Unionduties of excise on electricity and distribution of the sums amongthem. [Substituted by Section 3, Act 28 of 1984 (w.e.f. 1-4-1984) ]
During the financial year commencing on the 1st day or April, 1984, there shall be paid, out of the Consolidated Fund of India, to the States sums equivalent to the distributable Union duties of excise on electricity levied and coltected in that year and those sums shall be distributed, provisionally,to each of the States specified in column (1) of the Table below in such percentage as is set out against it in column (2).]TABLE| 1 | 2 |
| State | Percentage |
| Andhra Pradesh | 8.51 |
| Assam | 1.09 |
| Bihar | 5.74 |
| Gujarat | 9.66 |
| Haryana | 2.49 |
| Himachal Pradesh | 0.55 |
| Jammu and Kashmi | 1.15 |
| Karnataka | 7.05 |
| Kerala | 4.22 |
| Madhya Pradesh | 7.09 |
| Maharashtra | 19.38 |
| Manipur | 0.04 |
| Meghalaya | 0.11 |
| Nagaland | 0.04 |
| Orissa | 3.02 |
| Punjab | 3.54 |
| Rajasthan | 2.92 |
| Sikkim | 0.01 |
| Tamil Nadu | 7.71 |
| Tripura | 0.08 |
| Uttar Pradesh | 8.17 |
| West Bengal | 7.43. |