Section 3A in Assam Industries (Sales Tax Concessions) Act, 1986
3A. Amendment of Assam Act XVII of 1947. - Notwithstanding anything contained in this Act the State Government may subject to such conditions as may be specified therein, direct that no dealer shall be liable to pay tax under this Act in respect of sales of such goods produced by him in any such new industrial unit as may be specified in the notification for a period of five years from the date of commencement of production in such new industrial unit:
Provided that exemption under this section shall not be granted in respect of any sale where the dealer has collected any amount by way of sales tax in any form or manner in respect of such sale.Explanation. - For the purpose of this section, the clause "new industrial unit" shall have the same meaning as in the Assam Industries (Sales Tax Concessions) Act, 1986."(ii)In section 15, after clause (1), the following shall be inserted as clause (IA), namely:-"(1A) his turnover during that period on the sale of goods exempted under section 3 of the Assam Industries (Sales Tax Concessions) Act, 1986."(iii)In section 371A, the brackets and the figure "(1)" and sub-section (2) shall be deleted.
