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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(2)(b) in Bombay Electricity Duty Act, 1958

(b)any new industrial undertaking [or class of new industrial undertaking, subjects to such conditions and restrictions] as may be specified in this behalf by the State Government in such notification; and thereupon the provisions of [this sub-clause] shall not apply in those areas or part thereof or in relation to such new industrial undertaking [or class of new industrial undertaking.]