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

Union of India - Subsection

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

(v)such number of persons of whom one shall be a woman, to represent the persons employed in Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines as are equal in number to those provided in sub-clause (v) to be appointed, after consultation with such organisations, if any, of persons so employed as may be recognised by Central Government, in this behalf.]