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

Union of India - Subsection

Section 41(2) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

(2)The licensee shall deliver to the officer-in-charge, by the 5th of each month. a return of transactions of business in respect of the preceding month in Form R.T. 1