Section 54(6) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(6)[ Any refund under sub-rule (5) shall be made by the Commissioner by cheque or demand draft by drawing the amount from the Pay and Accounts Office on an ordinary contingent bill on which shall be specified the review case number and date of the order therein and the amount and date of the challan with which the deposit was made by him in the branch of the ] [Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978). ][accredited bank of the Ministry of Labour, New Delhi] [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1990 (w.e.f. 29.9.1990).].
