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[Cites 0, Cited by 0] [Section 12(12)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(12)(12) in Rajasthan Investment Promotion Scheme, 2014

12.2.2On receipt of the application, the officer concerned shall verify the facts mentioned in the application and shall pass an order for sanction cum disbursement of subsidy, electronically through the official website of the Commercial Taxes Department, within thirty days of the receipt of application, in Form VAT-37B, subject to availability of budget provisions.