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

State of Rajasthan - Subsection

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

(i)"Installed Capacity" means the capacity mentioned in the original project report appraised by a Financial Institution and in case of self-financed unit, as certified by the Commissioner of Industries or any other authorised by him.