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State of Karnataka - Section

Section 8 in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959

8. Power of State Government to notify exemptions and reductions of tax.

- The State Government may, by notification, make an exemption or reduction in rate in respect of the tax payable under this Act,-
(i)on energy supplied or consumed for any specified purpose; or
(ii)by any class of consumers.