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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Iron Ore Mines Labour Welfare Cess Rules, 1963

(2)Every question referred to the members for opinion shall, unless the Chairman in pursuance of sub-rule (2) of rule 11 reserve it for consideration at a meeting, be decided in accordance with the opinion of majority of members recording opinion within the time allowed.