Section 2(4)(b) in The Bengal Electricity Duty Act, 1935

[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

(b)by, or in respect of any-

(i)local authority;

(ii)railway administration, as defined in the Indian Railways Act, 1890;

(iii)tramway company;

(iv)mine, as defined in the Indian Mines Act, 1923;

(v)industrial undertaking;

(vi)institution or class of persons specified in the Second Schedule, except to the extent specified in the Second Schedule;

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