Section 114(2)(c) in Gold (Control) Act, 1968

[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

(c)form of-

(i)monthly accounts to be submitted by public religious institution;

(ii)declarations;

(iii)licences and applications for the issue or renewal thereof;

(iv)certificates and applications for the issue or renewal thereof;

(v)declarations to be made as to recovery of gold by a silver refiner;

(vi)accounts and returns to be submitted by a person acquiring gold under any permit or other authority;

(vii)permits to be granted under this Act;

(viii)returns to be submitted by a licensed dealer or refiner;

(ix)identity card of an artisan;

(x)register of artisan;

(xi)accounts, to be maintained by a licensed dealer or refiner or a certified goldsmith;

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