Section 8(5) in The Gujarat Electricity Duty Act, 1958
(5)The State Government may, by general or special order, waive the whole or any part of interest or penalty payable under this section in such circumstances, on such terms and conditions and for such period as may be prescribed.] [Sub-sections (2) to (5) inserted by Gujarat 27 of 2005, dated 15th September, 2005 (w.e.f 01-10-2005)]
