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 31(2)] [Section 31] [Entire Act] Union of India - Subsection Section 31(2)(p) in The Coal Mines (Special Provisions) Act, 2015 (p)the manner in which the secured creditor paid out of the compensation in respect of any prior allottee under sub-section (2) of section 12;