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

State of Rajasthan - Subsection

Section 8(b) in The Rajasthan Sales Tax/Central Sales Tax Deferment Scheme for Industries, 1998

(b)No order under the sub-clause (a) shall be passed by the State Government after the expiry of a period of five years after the date by which the benefits under this Scheme are fully availed of.