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[Cites 0, Cited by 0] [Section 144] [Entire Act]

Union of India - Subsection

Section 144(2) in The Oil Mines Regulations, 2017

(2)The owner, agent and manager of the mine shall comply with the order of the Chief Inspector of Mines against which appeal is preferred under sub-regulation (1):Provided that the Committee may, on application by the appellant, suspend the operation of the order appealed against, pending disposal of the appeal.