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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2)(d) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(d)If any owner, having furnished a return for a month, fails to comply with any of the terms of the notice that may be issued on him under Clause (a), the Commissioner shall assess the amount of the duty due from him which, in his judgment, is just and proper and such assessment shall be final.