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HP High Court: State Not Competent to Enact Law on Levy of Cess on Water Usage for Electricity - (06 Mar 2024)

ELECTRICITY

Himachal Pradesh High Court has held that the matter related to the levy of cess on water usage for electricity generation is beyond the legislative competence of the State Government in terms of Articles 246 and 265 of the Constitution of India.

Tags : HIMACHAL PRADESH HIGH COURT   ELECTRICITY   LEVY OF CESS  

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