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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(vi) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(vi)An officer, of the iron Ore Mines Labour Welfare Fund of the State or the Union territory appointed by the Central Government, who shall be the Secretary.]