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

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State of Gujarat - Subsection

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

(ia)by or in respect of any municipal corporation, municipality, municipal committee, notified area committee, containment Board or panchayat constituted under any law for the time being in force in the State, [including any body corporate constituted by the State Government or the Central Government as the State Government may, by general or special order, specify,] [Inserted by Gujarat Act No. 8 of 2013, dated 30.3.2013.] for the purpose of, or in respect of, public street, lighting, public water works including head-works and other auxiliary water supply works and pumps used for the purpose), public gardens including zoos, public museum or system of public sewers or drains;]

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State of Gujarat - Subsection

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