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750 i. Ectri~ity DW (Validation) El970 : TIN. 1 Act 2 THE TAMIL !NADU ELECTRICITY pUTY
' (VALIDATION) ACT, 1970. $ +
[Received the assent of the Governor on the 30th September 1970, first publhhed in the Tamil Nadu Government
Gazdte ax3 raordinory, on the 3rd October 1970; (&vim
1 1 , 18921.J
' * ' An Act to ;ulidate the levy and collection $ saka of electrical energy, Mder the Travancore- CocWn Electrl- city Duty Act, 1950. .. ,
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RB it enacted by the h/t:islature of the State of ~ a m i l ~ a d ' u
in the Twenty-first. Year of the Republic of India a s I ~ ? W S :- i . :(
molt title. 1. This Act may be called the Tamil Nadu '~lectricit~ Duty ('Validation) Act. 1970. i J , .
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I t * I . 4 Dtbiaitibas. 2.1 n this Act, unless the context otherwise requires,-- : .:
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(1) "duty" means the duty on sale of electrical energy; :f
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*For Statemaat of Objects and RC~SOIIS,
' . s-.i +I '.merit 8azew P!rd inary . dated t b 26th Aumst, JPTO, .bd f Vv-
uii ; f i , , L;..'W~Q~?,
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TS. Act 24] Ucctricit): Du?y ( Y W b )
.and collection of such duty had bebn included in, ion and this section had been
when such duty was levied or
things done or taken '
son in connection with the
, shall, for all purposes, lways been, done or taken
(b) no suit or other proceeding shall be maintained refund of any duty, so
5:- (c) . no court shall enforce any decree or order ecting the refund of any duty so paid ; and e recovered in the manna
and the rules made: there-
it is hereby declared
be construed as pre-
refund of any duty paid
e from him under the
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