Section 43(2)(a) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973

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Union of India - Subsection

Section 43(2)(a) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973

(a)Every occupier of a factory receiving limestone or dolomite shall maintain in Form E a date-wise register of receipt of limestone or dolomite and the amount of duty of excise collected under clause (a) of sub-section (1) of section 4, in the manner specified in sub-rule (4) of rule 47.

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Union of India - Subsection

Section 43(2)(a) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973