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[Cites 0, Cited by 2] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5) in Coal Mines (Nationalisation) Act, 1973

(5)A copy of each statement of accounts prepared under this section shall be delivered by the Central Government or the Government company, as the case may be, to the Commissioner and also to the owner:Provided that where the number of owners is more than one, only one copy of the statement of accounts shall be given to the owners for the benefit of all of them.