Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act] State of Assam - Subsection Section 5(3)(xvii) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017 (xvii)Production of cooked food, sweet meats and namkins, if the investment in plant and machinery in a unit is less than rupees five crores, and