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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Electricity Duty Act, 1939

(1)The State Government may, by notification in the Andhra Pradesh Gazette, appoint Inspecting Officers to inspect the books of accounts required to be kept by licensees under clause (a) of Section 4.