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

Union of India - Subsection

Section 38(7) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(7)The amount of duty thus assessed, the date by which the amount so assessed is to be deposited (which shall not ordinarily be earlier than 30 days from the date of issue of demand noticed) and any other particulars connected therewith shall be specified in the demand notice in Form "G".