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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(d) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(d)that all unnecessary facilities for inspection are accorded to persons duly authorized by the Central Government for the purpose of Clause (a) or for checking the correctness of any particulars supplied under Clause (c) or for the collection of any such particulars;