Section 3(2)(viii) in The Gujarat Electricity Duty Act, 1958

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

State of Gujarat - Subsection

Section 3(2)(viii) in The Gujarat Electricity Duty Act, 1958

(viii)[ for motive power and lighting in respect of premises used by an additional unit of the industrial undertaking for industrial purpose at different independent and identifiable premises of the existing premises of the industrial undertaking, subject to such terms and conditions, as may be prescribed, for a period of five years from the date - [Inserted by Gujarat Act No. 8 of 2013, dated 30.3.2013.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 3(2)(viii) in The Gujarat Electricity Duty Act, 1958