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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(5) in The Research And Development Cess Rules, 1996

(5)If at any stage of inquiry, the officer authorised under sub-rule (1) is satisfied that the default was on account of good or sufficient reason, he shall not proceed further with the inquiry and report the fact to the Board.