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[Cites 0, Cited by 0] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(2) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973

(2)The cheque or bank draft shall be credited by the Commissioner in favour of the P.A.O. (Main Secretariat), Ministry of Labour, New Delhi, in the branch of the accredited bank of the Ministry of Labour, New Delhi with which the Commissioner has been placed in account.]