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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(8) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(8)Any refund under sub-rule (7) shall be made in cash by drawing the amount from the treasury on an ordinary contingent bill on which shall be specified the review case, number, date of review order and the number, date and amount of treasury challan concerned.