Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(3) in The Mica Mines Labour Welfare Fund Act, 1946 (3)The Central Government shall have power to decide whether any particular expenditure is or is not debitable to the Fund, and its decision shall be final.
