Section 9(1) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017
(1)The existing eligible unit holding the Eligibility Certificate and the Certificate of Entitlement issued under the earlier schemes i.e. the Assam Industries (Tax Exemption) Scheme, 2009 or the Assam Industries (Tax Exemption) Scheme, 2015 or special notifications, as the case may be, on the date of commencement of the Reimbursement Scheme, while applying for tax reimbursement for the first time under this Scheme, shall furnish information in the format annexed at Annexure 1 together with the following documents:(a)the copy of Eligibility Certificate issued by the Department of industries;(b)the copy of Certificate of Entitlement issued by the Tax Department;(c)An affidavit-cum- indemnity bond, in the format annexed at Annexure 2
