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

Union of India - Subsection

Section 223(2) in The Coal Mines Regulations, 2011

(2)If during exploration, it is decided to abandon or discontinue further exploration in the area, mine or part thereof, a notice to that effect enclosing therewith the detailed exploration work carried thereon shall be submitted forthwith to the Chief Inspector and the Regional Inspector.