Section 10(5) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017
(5)The, Commissioner of State tax or the concerned Assistant Commissioner of State tax/Superintendent of State tax, as the case may be, shall grant a Certificate of Entitlement to the eligible new unit or expansion unit or expansion unit in the format annexed at Annexing 8 ordinarily within 30 days from the date of the receipt of the application from such unit.
