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[Cites 0, Cited by 0] [Section 223] [Entire Act]

Union of India - Subsection

Section 223(1) in The Coal Mines Regulations, 2011

(1)On completion of the exploration work in the mine or part thereof or in the coal block, a detailed exploration report complete in all respect shall be submitted to the Chief Inspector and a copy thereof to the Regional Inspector:Provided that an interim report if so required by the Chief Inspector may also be submitted from time to time.