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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2) in The Assam Electricity Duty Act, 1964

(2)The Board, the licensee, or the person generating energy for his own use or consumption who has been directed under sub-section (1) to maintain a record shall submit such returns, in such form and manner and to such authority as may be prescribed.