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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(1)An Advisory Committee shall elect from among its members two persons of whom one shall be a person representing iron ore mine owners and the other representing iron-ore mine workers to constitute a finance sub-committee of which the Vice-Chairman of that Advisory Committee shall be an additional member and President.