Section 3(2)(iii) in The Maharashtra Electricity Duty Act, 1958
(iii)[ by or in respect of any statutory University and institution run by the statutory University for the purpose of or in respect of education, research and training (save in respect of premises used for residential purposes); [Sub-clauses (iii) and (iiia) were substituted for original sub-clause (iii) by Maharashtra 13 of 1986, Section 3(1)(b).]