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[Cites 0, Cited by 0] [Section 42(7)] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(7)(a) in The Rajasthan Sales Tax Act, 1994

(a)on the recommendation of the State Government defer the recovery of demand payable by an industrial unit declared as sick by the Board of Industrial and Financial Reconstruction constituted under the Sick Industrial Companies (Special Provisions) Act, 1985 (Central Act No. 1 of 1986) to such extent, for such period and on such conditions with regard to the payment or rate of interest as may be deemed proper.