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[Cites 0, Cited by 3] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(4) in The Rajasthan Value Added Tax Act, 2003

(4)The State Government may, if it considers necessary in the public interest so to do, notify grant of exemption from payment of whole of tax payable under this Act in respect of any class of sales or purchase for the purpose of promoting the scheme of Special Economic Zones or promoting exports, subject to such conditions as may be laid down in the notification.