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

State of Madhya Pradesh - Subsection

Section 3(1) in Madhya Pradesh Vidyut Shulk Adhiniyam, 2012

(1)Subject to the exceptions specified in section 4, every Distribution Licensee/franchisee shall pay every of month to the State Government at the prescribed time and in the prescribed manner a duty calculated at the rates specified in Part-A of the Schedule on the units of electricity sold or supplied to consumers.