Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3C(1)] [Section 3C] [Entire Act]

State of Rajasthan - Subsection

Section 3C(1)(f) in The Rajasthan Electricity Duty Act, 1962

(f)consumed by the following classes of institutions, namely : -
(i)hospitals or dispensaries, which are not maintained for private gain,
(ii)recognized educational institutions, which are not maintained for private gain,
(iii)places of public worship, subject to the condition that the exemption under this sub-clause shall not be applicable to energy consumed in buildings or part of buildings, used for commercial purposes;