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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Cement Cess Rules, 1993

(1)Every manufacturer shall submit to the Collecting Agency, on or before the 15th every month a return in the Form specified in the Annexure to these rules relating to stocks of cement manufactured or produced in, and removed from his undertaking during the previous month.