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

Union of India - Subsection

Section 38(8) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(8)The mode of payment into the treasury of the amount specified in demand notice in Form "G" shall be the same as laid down in rule 35, provided that the copy of the necessary challan intended for transmission to the Commissioner shall be forwarded to him with a covering letter quoting reference to the demand notice.