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[Cites 0, Cited by 7] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Mines Act, 1952

(1)The owner, agent or manager of a mine shall, before the commencement of any mining operation, give to the Chief Inspector, the Controller Indian Bureau of Mines and the district magistrate of the district in which the mine is situate, notice in writing in such form and containing such particulars relating to the mine as may be prescribed.