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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2)(b) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(b)After verification of the return or after hearing such evidence as the owner may produce in compliance with the notice issued under Clause (a) and such evidence as the Commissioner may require on specified points, the Commissioner shall as soon as possible, assess the amount of duty due from the owner and such assessment shall be final.