(1)Notwithstanding anything contained in the Act, any industrial unit availing a tax holiday or tax exemption on the date of commencement of the Act shall be treated as a unit availing tax deferment.(2)The unit availing tax deferment as specified in subsection (1) shall be eligible to issue tax invoices and to claim input tax credit subject to provisions of section 13 of the Act.(3)The period of eligibility, the method of debiting eligibility amount, the repayment and any other benefits for all units availing tax deferment shall be in the manner prescribed.
