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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(a) in The Industrial Statistics (Labour) Rules, 1954

(a)Quarterly returns should be submitted in the enclosed form in respect of the quarterly period ending 31st March, 30th June, 30th September and 31st December every year within a month each case after the end of the quarter to which the return relates.