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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(3)(h) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998

(h)"Ineligible Industries" means the industries listed in Annexure 'a' to this Notification, which shall not be eligible for the benefits under this Scheme, however, this restriction shall not apply to sick industrial units as defined in this clause.