Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(iia) in Rajasthan Investment Promotion Scheme, 2014 (iia)"Capital goods" means capital goods as defined under the Rajasthan Value Added Tax Act, 2003, and shall also include the generating set for use in generation of electrical energy;
