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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(d) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998

(d)The industrial unit shall not make sales outside the State or effect branch transfers or resort to consignment sales (other than inter-State sales), in excess of 25% of its production in a financial year during the period in which exemption from tax is availed of by it under this Scheme.