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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(2)Every petition for review shall be accompanied by a memorandum setting forth clearly the principal grounds of objection against the assessment made together with a copy of the treasury challan showing that the amount assessed has been paid to Government and a certified copy of the assessment order.