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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(2)Every owner of an iron mine shall submit to the Commissioner, in duplicate, return in Form "A" for each month in accordance with the entries made in the register maintained under sub-rule (1) duly signed by him or any other person authorized by him in this behalf.