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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(4)(b) in The Assam Agricultural Income-Tax Act, 1939

(b)For the purpose of this sub-section the State Government shall have the power to formulate a scheme by notification in the Official Gazette, specifying the industries which shall be eligible for the benefits of the scheme and may, by a notification in the Official Gazette, specify the conditions, subject to which the benefits of the scheme may be extended to the power generation units or the industrial units.