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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Rajasthan - Subsection

Section 1(d) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998

(d)An industrial unit may either opt for deferment of tax both under the RST Act and the CST Act, or exemption from tax under the said two Acts; and deferment of tax in one Act and exemption from tax in another Act shall not be permissible.