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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(1) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017

(1)If any difficulty arises in giving effect to the provisions of die Reimbursement Scheme, the Commissioner of State tax may, by an order, make such provisions, as appear to it to be necessary or expedient for removing the difficulty.