Section 2(3)(iii) in Rajasthan Sales Tax/Central Sales Tax Exemption Scheme for Industries, 1998

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State of Rajasthan - Subsection

Section 2(3)(iii) in Rajasthan Sales Tax/Central Sales Tax Exemption Scheme for Industries, 1998

(iii)[ Any existing unit shifter alongwith the existing plant and machinery and established in the State of Rajasthan in compliance of the order dated 8th July, 1996 of the Hon'ble Supreme Court of India in Writ Petition (C) No.4677 of 1985, on or before 30-4-2000 shall be deemed to be a new industrial unit under the scheme.] [Inserted by Dated 20-3-2002, published in Rajasthan Gazette Extraordinary, part 4(ga), dated 20-3-2002, page 499(3).]

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State of Rajasthan - Subsection

Section 2(3)(iii) in Rajasthan Sales Tax/Central Sales Tax Exemption Scheme for Industries, 1998