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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(1)If the Commissioner is satisfied that the returns submitted by any owner is correct and complete, he shall confirm the provisional assessment referred to in rule 34 as final and send an intimation to that effect to the owner of the mine concerned in Form "B" within three months from the date of receipt of the return.