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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2) in The Granite Conservation And Development Rules, 1999

(2)The State Government or any person authorised in this behalf by that Government shall forward a copy, each of the half yearly return in Form F and annual return in Form G received under clauses (a) and (b) of sub-rule (1), to the Controller General, Indian Bureau of Mines, within thirty days from the date of such receipt.]