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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Himachal Pradesh - Subsection

Section 69(3) in The Himachal Pradesh Municipal Corporation Act, 1994

(3)Such tax shall not be leviable on the consumption of electricity by the Government of India or where it is consumed in the construction, maintenance or operation of any railway by the Government of India.