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 15] [Entire Act] Union of India - Subsection Section 15(4) in The Mines Rules, 1955 (4)Any member disagreeing with a decision of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] may enter a note of dissent which shall form part of the record of the proceedings.
