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[Cites 0, Cited by 0] [Section 261] [Entire Act]

Union of India - Subsection

Section 261(1) in The Coal Mines Regulations, 2011

(1)An appeal against any order made by the Chief Inspector under any of these regulations or against any order passed under regulation 260 shall lie, within twenty days of the receipt of the order by the appellant, to the Committee constituted under section 12 of the Act.