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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(6) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(6)After considering any objection made by the owner and any evidence produced in support thereof, the Commissioner shall assess the amount of the duty of excise to be paid by the owner and shall record his findings and pass his final assessment order in Form "F".