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[Cites 0, Cited by 2] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1) in Gold (Control) Act, 1968

(1)Every licensed dealer, every licensed refiner and every certified goldsmith shall furnish to the Administrator such returns as to the quantity, description and other prescribed particulars of gold owned, possessed, held or controlled by him, in such form and within such time as may be prescribed and different returns may be prescribed for different classes of licensed dealers or refiners or certified goldsmiths.