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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017

(2)Upon cessation of this Scheme, the unpaid claims shah be settled in accordance with the provisions of the Scheme while the recovery and dispute resolution mechanisms shall continue to be in force.