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Union of India - Section

Section 9 in Payment of Wages (Mines) Rules, 1956

9. Prescribed authority.

- The [Regional Labour Commissioner][(Central)] [Inserted by G.S.R. 99(E), dated 23.2.1983. ] shall be the prescribed authority competent to approve, under sub--section (1) of section 8, acts and omissions in respect of which fines may be imposed and under sub-section (8) of section 8, the purposes to which the fines realised may be applied.