Section 5(3)(ii) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017

[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

(ii)Pan Masala as covered under Chapter 21 of the First Schedule to the Central Excise Tariff Act, 1985 (5 of 1986),

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