Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Rajasthan - Subsection

Section 3A(ii) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998

(ii)that such unit shall be entitled to avail unutilized benefit, both in terms of amount and time, sanctioned to the original unit as mentioned in its Original Eligibility Certificate;