Section 49(2) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(2)[ The mode of payment of the amount specified in Demand Notice in Form I shall be the same as laid down in rule 48 and the crossed cheque or crossed demand draft sent to the Commissioner shall be accompanied by a covering letter quoting reference to the Demand Notice.] [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978 (w.e.f. 26.8.1978).]
