Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(3) in Chhattisgarh Dangerous Machines (Regulation) Rules, 2016

(3)Every manufacturer or a dealer shall maintain a monthly account in Form VII indicating therein the value of the transactions which have taken place in the course of the month and the amount realised, or to be realised in connection with such transactions and when no transactions take place in any month, a 'Nil' Record shall be made.