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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2) in The Marble Development And Conservation Rules, 2002

(2)The State Government or any person authorised in this behalf by that Government shall forward a copy, each of the half yearly return in Form B and annual return in Form C received under sub-rule (1), to the Controller General of Indian Bureau of Mines within thirty days from the date of such receipt.