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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(1) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964

(1)Any person who is required by a notice under sub-section (1) or sub-section (2) of section 19 to take any measures, may prefer an objection in writing to the Board within fifteen days from the date of service of the notice on him.