Section 1(a) in Sales Tax New Deferment Scheme For Industries, 1989
(a)This New Deferment Scheme shall be deemed to have come into operation with effect from 5th March, 1987 and shall remain in force upto 31st March [1995] [Substituted by Notification No. F.4(86)FD/GR.IV/89-55 dated 27.06.1990 Published in Rajasthan Gazette Extraordinary 4-C(ii) dated 27.06.90 page 359.](aa)[ An industrial unit with projected fixed capital investment of Rs. 50 Crores or more shall be deemed covered under clause (a) if it makes atleast 50% of its eligible fixed capital investment by 31st March, 1995 and commence commercial production by 31st March, 1997.] [Inserted by Notification No.F.4(86)FD/GR.IV/89-23 dated 29.06.1992 Published in Rajasthan Gazette Extraordinary 4-C(i) dated 30.6.92 page 129-6.]
