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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(2) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017

(2)In case of Micro and Small units, the application for Eligibility Certificate shall be made to the concerned District Industries and Commerce Centre (DICC), In case of Medium and Large scale units, the application for eligibility certificate shall the made to the Assam Industrial Development Corporation Ltd. (AIDC).