Section 3(2AA)(b) in The Gujarat Electricity Duty Act, 1958

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State of Gujarat - Subsection

Section 3(2AA)(b) in The Gujarat Electricity Duty Act, 1958

(b)Notwithstanding anything contained in clause (vii) of sub-section (2) or subsection (2A) as amended by the Amending Act any existing industrial undertaking which was eligible for exemption under the provisions of clause (vii) of sub-section (2) or of subsection (2A) before the commencement date but which did not avail of such exemption before the commencement date shall be eligible for such exemption under the said clause (vii) or the said sub-section (2A) as if the Amending Act was not passed.

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State of Gujarat - Subsection

Section 3(2AA)(b) in The Gujarat Electricity Duty Act, 1958