Section 18(1) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017
(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.
