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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(ii) in The Gujarat Electricity Duty Act, 1958

(ii)any job work which results in the manufacture or production of goods, but does not include an undertaking which manufactures or produces any kind of food or drinks or both meant ordinarily for consumption on the premises of the undertaking.