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 10] [Entire Act] Union of India - Subsection Section 10(2) in Coal Blocks Allocation Rules, 2017 (2)A successful allocatee or a coal linkage holder proposing to enter into any agreements or arrangements referred to in sub-rule (1) shall make an application to the Central Government in writing.
