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

Union of India - Subsection

Section 41(3) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(3)The Commissioner shall, after verifying the fact of assessment from the records of his office, satisfy himself as to the correctness of the grounds in the petition and if he finds that a prima facie error of judgment has been made shall issue an order either reducing or annulling the assessment.