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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(12) in Tamil Nadu Tax on Consumption or Sale of Electricity Act, 2003

(12)"net charge" means the amount of gross charge that remains after deduction therefrom of any rebate referred to in clause (7) of this section or refund of fuel surcharge or other charges, if any.