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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(b) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998

(b)All assets of the industrial unit to whom the benefits under this Scheme are sanctioned, shall stand pledged automatically and without any documentation, to the Government of Rajasthan on the date of issue of the Eligibility Certificate to such unit.