Section 8 in Sales Tax New Deferment Scheme For Industries, 1989
8. Review of the Deferment Scheme.
- The State Government reserves the right to review or amend this scheme as and when needed.[Explanation 1. Whenever an industry is included, on any date during the period of operation of this scheme, in Annexure 'B' appended to it, the units of such industry-(a)which have been granted eligibility certificate under this scheme before the said date; or(b)which have been sanctioned eligibility for the benefits under this scheme before the said date; or(c)which have started commercial production and the applications thereof are pending on the said date before the appropriate Screening Committee;shall be entitled to claim full benefits in accordance with the provisions of this scheme.] [Inserted by Notification No. F.4(66)FD/GR.IV/82-76 dated 10.09.90 Published in Rajasthan Gazette Extraordinary 4-C(ii) dated 10.09.90 page 473-16.](2)[. The benefits allowed under Explanation 1 above shall be available to new units and units which have undergone expansion or diversification as defined in this scheme.] [Substituted by Notification No. F.4(66)FD/GR.IV/82-11 dated 18.04.1991 Published in Rajasthan Gazette Extraordinary 4-C(ii) dated 18.4.91 page 41-12.]Annexure 'A' - [Omitted] [Omitted by Notification No. F.4(92)FD/GR.IV/91-56 dated 07.09.91 Published in Rajasthan Gazette Extraordinary 4-C(ii) dated 07.09.91 page 211-53.]Annexure 'B'List of Industries not eligible for Sales Tax deferment under the New Deferment Scheme
