Section 5(3)(iv) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017

[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

(iv)Goods failing under Chapter 27 of the First Schedule to the Central Excise Tariff Act, 1985 (5 of 1986) produced by petroleum or gas refineries,

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