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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(c) in The West Bengal Duty On Inter-State River Valley Authority Electricity Act, 1973

(c)in any-
(i)place of public worship, public burial or burning ground or other place for the disposal of the dead;
(ii)premises declared by the State Government to be used exclusively for the purposes of public charity;
(iii)vessel, whether sea-going or inland.