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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(1)Every question which an Advisory Committee is required to take into consideration shall be considered either at a meeting or if the Chairman so directs, by sending the necessary papers to every member for opinion:Provided that the papers will not be sent to a member who is absent from India.