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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(3)(i) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017

(i)All goods falling under Chapter 24 of the First Schedule to the Central Excise Tariff Act, 1985 (5 of 1986) which pertains to tobacco and manufactured tobacco substitutes.