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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Jharkhand - Subsection

Section 3A(2) in The Bihar Electricity Duty Act, 1948

(2)Notwithstanding anything to the contrary contained in this Act, no licensee, [;k vU; O;fDr [Substituted by Act 7 of 1988.]] who is liable to pay surcharge, shall be entitled to collect the amount of this surcharge as such from the consumer;