Section 2 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Cess Act, 1976
2. Definitions
.-(1) In this Act, unless the context otherwise requires,-(a)"export" means taking out of India to a place outside India;(b)"Fund" means the Iron Ore Mines [, Manganese Ore Mines and Chrome Ore Mines Labour Welfare] [ Substituted by Act 44 of 1982, Section 4, for " and Manganese Ore Mines Labour Welfare" (w.e.f. 1.7.1983).] Fund formed under section 3 of the Iron Ore Mines [, Manganese Ore Mines and Chrome Ore Mines Labour Welfare] [Substituted by Act 44 of 1982, Section 4, for " and Manganese Ore Mines Labour Welfare" (w.e.f. 1.7.1983). ] Fund Act, 1976;(c)"prescribed" means prescribed by rules made under this Act.(2)Words and expressions used but not defined in this Act and defined in the Iron Ore Mines [, Manganese Ore Mines and Chrome Ore Mines Labour Welfare] [Substituted by Act 44 of 1982, Section 4, for " and Manganese Ore Mines Labour Welfare" (w.e.f. 1.7.1983). ] Fund Act, 1976, shall have the meanings respectively assigned to them in that Act.
