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 30L] [Entire Act] Union of India - Subsection Section 30L(ii) in The Iron Ore Mines Labour Welfare Cess Rules, 1963 (ii)50 per cent, of the amount spent by the owner of the mine as recurring expenditure in the maintenance of the welfare centre, as determined by the Chairman:
