Section 3A(i) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998
(i)that such unit has obtained a certificate of sickness in accordance with sub-clause (q) of clause 2 of the Rajasthan Sales Tax/Central Sales Tax Examination Scheme for Industries, 1998, and in case of incipient sickness it should obtain certificate to this effect, from the Committee constituted under sub-section (7) of Section 42 of the Rajasthan Sales Tax Act, 1994;
