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

State of Gujarat - Subsection

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

(vi)[save as provided in clause (vii), in respect of] [The brackets and letters were substituted for the words 'in respect of' by Gujarat 33 of 1961, Section 2(ii)(a).] such industrial or agricultural purposes [*****] [The bracket and words '(Other than residential or office purposes)' were deleted by Gujarat 20 of 1968, Section 3(A)(4).] in such areas and subject to such terms and conditions and for such period as the State Government may, having regard to the need and conditions of industrial and agricultural development in the areas by general or special order specify in that behalf;