Section 4(2)(v) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2)(v) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003

(v)if the period first aforesaid is 40 days or more but is less than 48 days 62.5% of the tax, which would have been payable on the total consumption for the period second aforesaid.

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State of Tamilnadu - Subsection

Section 4(2)(v) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003