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[Cites 0, Cited by 0] [Section 225] [Entire Act]

Union of India - Subsection

Section 225(3) in The Coal Mines Regulations, 2011

(3)The Chief Inspector may, by an order in writing and subject to such conditions as may be specified therein, require any other work as required to be completed before closure, abandonment, or discontinuation of such working, by the owner of the mine of the coal block.