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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Research And Development Cess Rules, 1996

(2)The officer authorised under sub-rule (1) shall issue to the industrial concern a notice addressed to the registered office or principal place of business directing it to show cause as to why the penalty specified in the notice should not be imposed.