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 30D] [Entire Act] Union of India - Subsection Section 30D(i) in The Iron Ore Mines Labour Welfare Cess Rules, 1963 (i)the amount of duty at the rate of five paise per tonne recovered in respect of iron ore produced by the mine less the proportionate cost of recovery, or
