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[Cites 0, Cited by 0] [Section 27(6)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(6)(iv) in The Coal Mines Regulations, 2017

(iv)the Chief Inspector or the Regional Inspector may, except in the case of a person possessing the qualifications specified in sub-regulation (3), by an order in writing, revoke any authority so granted.