Laws - Building and Other Construction Workers' Welfare Cess Act, 1996

Building and Other Construction Workers' Welfare Cess Act, 1996

(Act no. 28 of 1996)

CONTENTS
Sections	Particulars
	Preamble

1	Short title, Extent and Commencement
2	Definitions
3	Levy and Collection of cess
4	Furnishing of Returns
5	Assessment of cess
6	Power to exempt
7	Power of entry
8	Interest Payable and Delay in payment of cess
9	Penalty for Non-Payment of cess within the specified time
10	Recovery of amount due under the act
11	Appeals
12	Penalty
13	Offences by Companies
14	Power to make rules
15	Repeal and Saving

Legal Disputes - Sample Questions - Motor Accident compensations | Company | Contract Disputes | Consumer protection | Criminal offences (Minor) | Dishonour of Cheque | Employer- Employee relationship | Family disputes | Income & sales tax | Labour & Industrial disputes | Landlord & Tenant | Matrimonial disputes | Partnership disputes | Real estate & property disputes | Trade Mark, patent & copyright | Traffic & driving offences | Will, Succession & Probate | Civil wrong & injuries | Disputes with Govt. authorities

Laws India - (Bare Acts) - Banking Laws | Consumer Laws | Corporate Laws | Criminal and Motor Accident Laws | Direct Tax Laws | Environment Laws | Family Laws | Foreign Exchange Laws | Indirect Tax Laws | Intellectual Property Laws | Information Technology law | Legal and Professional Laws | Media Laws | Miscellaneous Laws | NRI Related Laws | Property Laws | Service and Labour Laws

Document Advisor | Laws | Redundant Laws | NRI Section | How to |Legal Links | Law colleges | On the Lighter side | Sample Questions | Get Opinion | Feedback | Terms of use | Home

Copyright© Vakilno1.com 2000-2006. All rights reserved

free website hit counter