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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(b) in The Mica Mines Labour Welfare Fund Act, 1946

(b)the grant to a [State Government] [ Substituted by A.O. 1950, for " Provincial Government" .], a local authority or the owner, agent or manager of a mica mine, of money in aid of any scheme approved by the Central Government for any purpose for which the Fund may be utilised;