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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(6) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(6)The Executive Officer or any other officer authorised by the Board in this behalf, after scrutiny of the returns and after conducting inquiry as may be necessary and calling for additional records or details as he may deem necessary, pass orders finally assessing the contribution due for the year.