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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(2)The payment into the treasury shall be made by means of a challan the remittance being shown as creditable to the Central Government under Major Head "H-Union Excise Duties-Iron Ore".