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

Union of India - Subsection

Section 8(2) in The Clean Energy Cess Rules, 2010

(2)Every producer shall furnish to the officer empowered under sub-rule (1),-
(i)all records prepared and maintained for accounting of transactions in regard to production, storage or removal of specified goods; and
(ii)financial records and statements including cost audit reports etc.