Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 21 in The Coir Industry (Registration) Rules, 2008

21. Returns by registered exporter .-Every person who has been granted registration as an exporter shall furnish in Form VIII, a statement showing the goods exported and the date of export so as to reach the Secretary or the Officer authorised by him on or before the 30th of the month following the month in which the export was made.