Section 3A in Punjab General Sales Tax (Deferment and Exemption) Rules, 1991
3A. [ Benefits to sick Units.] [Added vide Punjab Government Gazette Legislative Supplement Part III dated. 22.5.1997.] - The benefit of deferment or exemption shall be admissible to the sick units which have been taken over by the entrepreneurs from the Punjab Financial Corporation or any other Corporation or agency of the Central or State Government on or after the first day of April, 1996 subject to the conditions that :-
(i)the sick units located in the Growth Area;(ii)the benefits shall be admissible only for the remainder period for which the original proprietor of the sick unit as not availed it.
