Section 12 in The Rajasthan Special Economic Zones Development Act, 2003
12. Exemption from State Taxes, Duties, Cess, etc.
- State government may, by general or a special order, exempt any developer or a unit located in a special economic zone from State taxes, duties, cess, etc. to the extent specified in such order in respect of all transactions within the Special Economic Zone and in respect of supply of goods and providing services from the domestic tariff area to the Special Economic Zone under the enactments specified in the Schedule.
