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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jharkhand - Subsection

Section 24(a) in Mineral Area Development Authority Market Fee Rules, 2010

(a)Every assessee shall file a quarterly return in Form-D (in duplicate) within fifteen days from the date of expiry of the quarter, to the authority and shall also attach a challan in prescribed form (Form 'F') showing payment of fee.