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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(7) in The Research And Development Cess Rules, 1996

(7)On receipt of the report of the officer authorsed under sub-rule (1), the Board shall impose on the industrial concern, such penalty as it deems fit not exceeding ten times the amount of arrears.