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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Oil Mines Regulations, 2017

(2)When a mine is abandoned or closed or working thereof has been discontinued for a period exceeding four months, the owner, agent or manager of the mine shall, within fourteen days of closure or expiry of such discontinuance, give to the Chief Inspector of Mines, the Regional Inspector and the District Magistrate, notice in the Form and method specified by the Chief Inspector of Mines for the purpose.