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 12A] [Entire Act] Union of India - Subsection Section 12A(3) in Coking Coal Mines (Nationalisation) Act, 1972 (3)The provisions of section 23 shall as far as may be, apply to the filing, admission or rejection of the proofs referred to in sub-section (2).
