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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(2)Before making a grant to a local authority, or the owner of an iron ore mine or any other person, the Central Government shall require such local authority or owner or such person to execute a bond for the fulfilment of conditions imposed by the Central Government under sub-rule (1).