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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(4)(h) in Sales Tax New Deferment Scheme For Industries, 1989

(h)"Pioneering Unit" means the first "new industrial unit" established in any Panchayat Samiti of the State during the period of this scheme in which investment in fixed capital exceeds Rs.3.00 crores and the minimum permanent employment is 100 persons.
(i)"Prestigious Unit" means a "new industrial unit" first established in any panchayat Samiti of the State during the period of this scheme in which investment in fixed capital exceeds Rs. 10.00 crores with a minimum permanent employment of 250 persons or a"new industrial unit" having a fixed capital investment exceeding Rs.25.00 crores and with a minimum permanent employment of 250 persons, [or a new electronic industrial unit having fixed capital investment exceeding Rs. 25.00 crores.] [Inserted by Notification No. F.4(86)FD/GR.IV/89-39 dated 29.08.1992 Published in Rajasthan Gazette Extraordinary 4-C(ii) dated 29.08.1992 page 201-7.]
(ii)[ "Very Prestigious Unit" means 'a new industrial unit' established in any Panchayat Samiti of the State during the period of this scheme in which investment in fixed capital is Rs. 100 Crores or more.] [Inserted by Notification No. F.4(66)FD/GR.IV/82-83 dated 06.12.90 Published in Rajasthan Gazette Extraordinary 4-C(ii) dated 06.12.90 page 562.]