Section 4(1)(b) in The Limestone And Dolomite Mines Labour Welfare Fund Act, 1972

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Union of India - Subsection

Section 4(1)(b) in The Limestone And Dolomite Mines Labour Welfare Fund Act, 1972

(b)to the Central Government, by the owner of the limestone or dolomite mine where the limestone or dolomite is used by such owner for any purpose in connection with the manufacture of 3[any article or goods referred to in or specified under clause (ii) of section 3,] within such period as may be prescribed.

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Union of India - Subsection

Section 4(1)(b) in The Limestone And Dolomite Mines Labour Welfare Fund Act, 1972