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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Rajasthan - Subsection

Section 3A(iii) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998

(iii)that the benefit under this clause shall not be available on attaining the maximum eligible fixed capital amount or on expiry of the maximum time period available under the Eligibility Certificate, whichever is earlier;