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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(b) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Cess Act, 1976

(b)to the Central Government, by the owner of the iron ore mine or manganese ore mine [or chrome ore] [Inserted by Act 44 of 1982, Section 6 (w.e.f. 1.7.1983). ] mine where the iron ore or manganese ore [or chrome ore] [ Inserted by Act 44 of 1982, Section 6 (w.e.f. 1.7.1983).] is used by such owner in any metallurgical factory, within such period as may be prescribed.