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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in The Insecticides Rules, 1971

(4)Every manufacturer or importer shall maintain a book of accounts and register of such sale, manufacture or import of technical Grade Insecticide and formulated Insecticide and submit the monthly statement or return to the licensing officer, in [Form XV and XVI] [Substituted 'Forms XV-A and XVI-A' by Notification No. G.S.R. 840(E), dated 5.11.2015 (w.e.f. 30.10.1971).] respectively within 15 days from the closing of the month.