Section 4(1)(iii) in The Census of Manufacturing Industries Rules, 1951

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State of Rajasthan - Subsection

Section 4(1)(iii) in The Census of Manufacturing Industries Rules, 1951

(iii)in the case of a factory owned by a company whose accounting year coincides with the period to which the return relates, the documents referred to in clause (b) of sub-rule (I) of rule 3 may be sent, separately from the return, not later than four months after the expiry of the period to which the return relates.

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State of Rajasthan - Subsection

Section 4(1)(iii) in The Census of Manufacturing Industries Rules, 1951