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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Assam - Subsection

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

(c)Actual expenditure, including advances and pre-operative expenses, incurred on the project to the extent of 12% per centum of the capital cost of the first phase of the project shall be deemed to be sufficient compliance of the conditions set-out in clause (x) above;