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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

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

(2)Plant and Machinery used or installed anywhere in India and shifted, purchased, leased, hired, licensed or transferred in any manner will not be considered as fixed capital investment eligible for the Sales Tax Deferment.