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

Union of India - Subsection

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

(a)that the work for which the grant is made is duly and promptly executed and the money is actually utilized for the purpose for which it is granted;