Section 18 in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017
18. Saving clause.
(1)Notwithstanding anything contained in this Scheme, all proceedings relating to the issuance of Eligibility Certificate and Certificate of Entitlement and any Other proceeding under the earlier schemes in respect of any period before the date of commencement of the Reimbursement Scheme may be taken or continued as if this Scheme has not been passed.(2)Upon cessation of this Scheme, the unpaid claims shah be settled in accordance with the provisions of the Scheme while the recovery and dispute resolution mechanisms shall continue to be in force.
