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

State of Telangana - Subsection

Section 3B(3) in Telangana Electricity Duty Act, 1939

(3)The State Government, may, by notification exempt either permanently or for a specified period any person or a generating company from payment of the whole or part of the duty payable under sub-section (1) subject to such terms and conditions as may be specified in the said notification.]