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State of Punjab - Section

Section 5 in Punjab Electricity (Duty) Act, 2005

5. Exemptions to Government of India.

- Nothing in Section 3 shall apply to the consumption or sale of electricity, which is -
(a)consumed by the Government of India or sold to the Government of India for consumption by that Government; or
(b)consumed in the construction, maintenance or operation of any railway by the Government of India or a railway company operating that railway, or sold to that Government or any such railway company for consumption in the construction, maintenance or operation of any railway.