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 30(1)] [Section 30] [Entire Act] Union of India - Subsection Section 30(1)(e) in The Iron Ore Mines Labour Welfare Cess Rules, 1963 (e)that proper accounts of the money granted are kept and are submitted for audit by such persons as the Central Government may authorize in this behalf; and