Section 57(3) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(3)The miscellaneous receipts accruing from the investment of the amount in the Fund and other moneys received in connection with the measures for the welfare of the labour employed in the limestone and dolomite mining industry shall be credited in the first instance to the Head [B-Non-Tax Revenue (C) Other Non-Tax Revenue-(ii) Social and Community Services-] [Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978). ][0230] [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1990 (w.e.f. 29.9.1990).][-Labour and Employment-Receipts under Labour Laws] [Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978). ] and subsequently transferred, after due appropriation made by Parliament by law, to the Reserve Fund referred to in sub-rule (2).
