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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(iii) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(iii)that such capital goods are brought into the local areas during the operative period of the scheme but before the commencement of commercial production or operation by the enterprise.