(3)The State government may be notification in Official Gazette make an exemption or reduction in rate in respect of any tax or interest payable under this Act on the sale or purchase of any class of goods specified therein -(i)At all or any specified point or points of sale in a series of sales by successive dealers; or(ii)By any specified class of persons in regard to the whole or any part of their turnover:Provided that any exemption or reduction may extend to the whole of the State or to any specified area or areas therein and be subject to such restrictions and conditions as may be specified in the notification.Provided further that validity of any notification issued under this sub-section shall not exceed a period of three years from the date of its issue.
