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

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State of Gujarat - Subsection

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

(iii)in respect of a hospital or dispensary which is not maintained for private gain [(save in respect of premises used for residential purposes;)] [These words and brackets were added by Gujarat 20 of 1968, Section 3(A) (3).]

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State of Gujarat - Subsection

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