Section 3A in Telangana Electricity Duty Act, 1939
3A. [ Power to exempt. [Inserted by Act No.21 of 1996.]
- Notwithstanding anything contained in this Act, the Government may, in public interest, by notification, setting out the grounds therefor, exempt, either permanently or for a specified period, a licensee from payment of the whole or part of the duty payable under section 3, subject to such terms and conditions as may be specified in the said notification.]
