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[Cites 0, Cited by 1] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(2) in Gold (Control) Act, 1968

(2)Every return shall be made in triplicate, of which one copy shall be authenticated and signed by the Gold Control Officer and thereafter shall be returned to the dealer or, as the case may be, the refiner and the copy so returned shall be retained by the dealer or refiner as the evidence of the return made by him under this section.