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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(iv) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(iv)such number of persons to represent the owners of Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines as are equal in number to the aggregate of those provided in sub-clauses (ii) to (iv) to be appointed, after consultation with such organisations, if any, of the owners as may be recognised by the Central Government in this behalf]