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

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State of Gujarat - Subsection

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

(b)is not formed by transfer to a new business or undertaking of a building, machinery or plant previously used in India for any industrial purpose, of such value in relation to total value of the aforesaid investments, as the State Government may, by notification in the Official Gazette, specify; or

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State of Gujarat - Subsection

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