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Union of India - Section

Section 37 in The Iron Ore Mines Labour Welfare Cess Rules, 1963

37. Late returns and revision of returns.

- If the owner of any mine has not furnished the return within the prescribed date or having furnished it, discovers any omission or wrong statement therein, he may furnish the return or revised return, as the case may be, at any time before the order of final assessment is passed.