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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Research And Development Cess Rules, 1996

(2)Where any industrial concern enters into a foreign collaboration agreement for the import of technology after the commencement of these rules, it shall furnish the information referred to in section 8 of the Act to the Board in Form A within thirty days from the date of entering into the agreement.