Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 36 in The Iron Ore Mines Labour Welfare Cess Rules, 1963

36. Delay in submission of returns.

- If the return of any month does not reach the Commissioner within the time prescribed by rule 33 the owner of the iron ore mine shall be punishable with fine which may extend to Rs. 500.