Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017

(2)The Deputy Commissioner of State tax shall examine thoroughly the reimbursement proposal and on being satisfied, forward the same to the Commissioner of State tax with his specific recommendations Within 7 days of the receipt of the tax reimbursement proposal by him.