Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] Union of India - Subsection Section 9(3) in Articles of Jewellery (Collection of Duty) Rules, 2016 (3)The principal manufacturer shall maintain records for the inputs or articles received back from the job worker against the inputs or articles supplied to them.
