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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(3)(v) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998

(v)Technical know-how fees or drawing fees as agreed upon and paid either in lump sum or in instalments or by way of equity or debenture or royalty to foreign collaborators or foreign suppliers as approved by the Government of India, or paid to laboratories recognised by the Central Government or the State Government, subject to maximum of 5% of the total value of the plant and machinery;