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

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State of Gujarat - Subsection

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

(b)Notwithstanding anything contained in sub-clause (a) of sub-section (2) or subsection (2A) as amended by the Amending Act of 1999, any existing industrial undertaking which was eligible for exemption under the provisions of sub-clause (a) of clause (vii) sub-section (2) or of sub-section (2A) before the 1st April 1999 but which did not avail of such exemption before that date, shall be eligible for such exemption under the said sub-clause (a) of clause (vii) or the said sub-section (2A), as if the Amending Act of 1999 was not passed.

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State of Gujarat - Subsection

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