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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(6) in Assam Industries (Tax Reimbursement for Eligible Units) Scheme, 2017

(6)The tax reimbursement shall be made from the concerned head of account "2040-00-001 4844 301 (i.e, major head : "2040-Taxes on sales, trade, etc,, sub-major head : "00", minor head "001", sub-head : "4844 Reimbursement of Assam State GST", and sub-sub head : "301 Reimbursement of Assam State GST under Assam Industrial Exemption Scheme").