Section 114(2)(h) in Gold (Control) Act, 1968

[Cites 0, Cited by 0] [Section 114(2)] [Section 114] [Entire Act]

(h)manner-

(i)in which accounts are to be submitted by public religious institutions;

(ii)of endorsement on a declaration, when any gold is acquired or parted with;

(iii)of publication of notices and orders,

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