Section 2(2)(b) in Assam Industries (Sales Tax Concessions) Act, 1986

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State of Assam - Subsection

Section 2(2)(b) in Assam Industries (Sales Tax Concessions) Act, 1986

(b)It shall be deemed to be sufficient compliance with the conditions set out in sub-clause (ix) above if the unit has acquired at site fixed assets at least to the extent of 10% per centum of the fixed assets pertaining to the first phase of the project, and

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State of Assam - Subsection

Section 2(2)(b) in Assam Industries (Sales Tax Concessions) Act, 1986