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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(3)(b) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954

(b)in case the licensee is a person who has obtained sanction under section 28 of that Act to engage in the business of supplying electrical energy, at the rate of ten per cent on the values referred to in sub-clauses (i) and (v) and at the rate of five per cent on the values referred to in sub-clauses (ii) and (iii).