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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(5) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973

(5)So much of the amount originally demanded and paid by the owner of the mine or the occupier of the factory, as the case may be, as is found not to be due from him as a result of review under sub-rule (1) shall be refunded to the petitioner.