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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(4) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(4)If, on the other hand, the records in his office reveal that assessment has been made correctly, the Commissioner shall, after giving the petitioner an opportunity of being heard, issue an order confirming the assessment. The order of the Commissioner shall be final.