Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2)(c) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(c)If the Commissioner is satisfied that the return submitted by the owner is correct and complete, he shall confirm the provisional assessment as final if, on the other hand, the Commissioner finds that a further sum is due from the owner, he shall issue on the owner a demand notice in Form "G" requiring the payment of the balance due within the time specified therein.