Section 8D in The Punjab Value Added Tax (Second Amendment) Act, 2013
8D. Power to grant tax incentives to certain class of Industries. - Notwithstanding anything contained in this Act, the State Government may, if satisfied that it is necessary or expedient so to do in the interest of Industrial development of the State, grant tax incentives to such class of Industries for such period and subject to such conditions, as may be prescribed, in the case of Industries, which came into production for the first time, as and when notified in the Industrial Policy framed by the Department of Industries.
