Section 3(2)(vii) in The Maharashtra Electricity Duty Act, 1958

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State of Maharashtra - Subsection

Section 3(2)(vii) in The Maharashtra Electricity Duty Act, 1958

(vii)[ for any industrial purpose or process, in the Vidarbha region [Marathwada region, in the Raigad, Sindhudurg and Ratnagiri Districts and in the Thane District (but excluding therefrom the part adjoining Greater Bombay, which is encircled by the Thane-Bassein creek)] [This paragraph was added by Maharashtra 26 of 1962, Section 3(a).] in respect of any new industrial undertaking during a period of five years from the date on which such undertaking [has begun to manufacture or produce articles for the first time before the commencement of the Maharashtra Tax Laws (Levy and Amendment Act, 1988:] [This portion was substituted for the portion beginning with the words 'begins to manufacture' and ending with the words and bracket 'such commencement' by Maharashtra 9 of 1988, Section 3(a).]

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State of Maharashtra - Subsection

Section 3(2)(vii) in The Maharashtra Electricity Duty Act, 1958