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

Union of India - Subsection

Section 7(4) in The Research And Development Cess Rules, 1996

(4)The officer authorised under sub-rule (1) may, if so requested by the industrial concern, give a personal hearing to enable the industrial concern to explain its stand in regard to the arrears of cess.