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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Chattisgarh - Subsection

Section 70(2) in Chhattisgarh Minor Mineral Rules, 2015

(2)For the purpose of assessment of royalty as mentioned in sub-rule (1), the assessee shall submit monthly returns under Form-XV by the 10th of the following month and annual return under Form-XVII within one month from the expiry of the assessment year.