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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(a) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998

(a)The State Government in the Finance Department may suo moto or other wise may revise an order passed by any Screening Committee, whether it is found to be erroneous and prejudicial to the interest of the State revenue, after affording an opportunity of being heard to the beneficiary industrial unit.