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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(1) in Assam Industries (Sales Tax Concessions) Act, 1986

(1)A person undertaking to manufacture in the State such goods, as may be prescribed, may make an application in the prescribed from to the prescribed authority and within the prescribed time for a certificate of authorisation for the purposes of sub-section (1) of section 3.