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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2)(iv) in Punjab General Sales Tax Act, 1948

(iv)Sales to any undertaking supplying electrical energy to the public under a licence or sanction granted or deemed to have been granted under the Indian Electricity Act, 1910, of goods for use by it in the generation or distribution of such energy;