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

State of Tamilnadu - Subsection

Section 2(9)(b) in Tamil Nadu Electricity (Taxation on Consumption) Act, 1962

(b)Where the number of units of energy actually consumed is less than the tariff minimum in respect of the consumer concerned, 'price of energy' shall mean only the price of energy actually consumed and not the minimum Charges or fixed charges, as the case may be;