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

State of Maharashtra - Subsection

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

(b)any new industrial undertaking [or class of new industrial undertaking, subjects to such conditions and restrictions] [These words were inserted by Maharashtra 13 of 1986, Section 3(1)(c)(iii)(B).] as may be specified in this behalf by the State Government in such notification; and thereupon the provisions of [this sub-clause] [These words were substituted for the words 'this Clause' by Maharashtra 13 of 1986, Section 3(1)(c)(iii)(C).] shall not apply in those areas or part thereof or in relation to such new industrial undertaking [or class of new industrial undertaking.] [These words were added by Maharashtra 13 of 1986, Section 3(1)(c)(iii)(D).]