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

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

State of Gujarat - Subsection

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

(b)Notwithstanding anything contained in clause (vii) of sub-section (2) as amended by the amending Act of 2005, any existing industrial undertaking which was eligible for exemption under the provisions of clause (vii) of sub-section (2) before the 1st October, 2005 but which did not avail of such exemption before that date shall be eligible for such exemption under the said clause (vii) as if the amending Act of 2005 was not passed.

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State of Gujarat - Subsection

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