Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 144] [Entire Act] Union of India - Subsection Section 144(1) in The Oil Mines Regulations, 2017 (1)Any person aggrieved by an order of the Chief Inspector of Mines may prefer an appeal within twenty days of the receipt of the order to the Committee constituted under section 12 of the Act.
